Calcutta High Court (Appellete Side)
Rishi Agarwal vs Dipika Agarwal (Nee Khaitan) on 3 March, 2022
Author: Biswajit Basu
Bench: Biswajit Basu
03.03.2022 Item Nos.1, 2 & 3 Court No.18 AJ. C.O. 755 of 2019 Rishi Agarwal
-Vs-
Dipika Agarwal (Nee Khaitan) + C.O. 543 of 2020 (Assigned) Dipika Agarwal (Nee Khaitan)
-Vs-
Rishi Agarwal + C.O. 528 of 2020 Rishi Agarwal
-Vs-
Dipika Agarwal (Nee Khaitan) Mr. S.K. Kapoor (Ld. Senior Advocate), Mr. Aniruddha Chatterjee, Mr. Ayan Kumar Boral, Ms. Bishalaxmi Ghosh.
....for the petitioner in C.O. 755 of 2019 & C.O. 528 of 2020 & for the opposite party in C.O. 543 of 2020.
Ms. Amrita Mitra, Ms. Parna Mukherjee.
....for the petitioner in C.O. 543 of 2020 & for the opposite party in C.O. 755 of 2019 & C.O. 528 of 2020.
Ms. Amrita Mitra, learned advocate appears on behalf of the mother of the child and as directed by the order dated March 01, 2022, furnishes the address where the child is residing with the mother, at present.
The said address is appearing in the photocopy of the exit card issued by the Lancers International School, New Delhi where the child is now studying, Ms. Mitra files photocopy of the said document, which is kept on record. 2 Ms. Mitra submits that the mother and the child will be coming to Kolkata on March 05, 2022 and shall stay here till March 06, 2022, she further submits that the mother has no objection in giving access of the child to the father and grandparents on the said two dates.
Ms. Mitra proposes that the said access can be made at her residential chamber.
This Court appreciates such good gesture of the mother.
The father and the grandparents shall meet the child at the chamber of Ms. Mitra at 5, Park Mansion, 57A, Park Street on Saturday i.e. March 05, 2022 from 5 P.M. to 7 P.M. and on the following day i.e. Sunday, March 06, 2022 from 11 A.M. to 1 P.M at the same venue.
It is expected that the parties shall facilitate smooth implementation of this order; however, to oversee the said access, Mr. Rwitendra Banerjee, learned advocate, the Special Officer appointed in this matter is requested to be present on both days at the said venue of access.
The remuneration of the Special Officer shall be Rs.15,000/- to be borne by the father.
Let all the revisional applications be listed two weeks hence under the heading "Motion".
(Biswajit Basu, J.)