Supreme Court - Daily Orders
Sandeep Sharma vs Akanksha Sharma on 8 February, 2023
Bench: Ajay Rastogi, Bela M. Trivedi
1
ITEM NO.1 COURT NO.5 SECTION XVI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Miscellaneous Application No. 295/2019 in T.P.(Crl.) No. 217/2018
SANDEEP SHARMA Petitioner(s)
VERSUS
AKANKSHA SHARMA & ANR. Respondent(s)
(IA No. 175750/2018 - RESTORATION)
Date : 08-02-2023 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE AJAY RASTOGI
HON'BLE MS. JUSTICE BELA M. TRIVEDI
For Petitioner(s) Mr. Sanjay Kumar, Adv.
Mr. Mithilesh Kumar Singh, AOR
Mrs. Manju Singh, Adv.
Mr. Tarun Verma, Adv.
For Respondent(s) Mr. Sudhanshu S. Choudhari, AOR
UPON hearing the counsel the Court made the following
O R D E R
We have heard learned counsel for the parties as well as the parties, who appeared through virtual mode.
We have also gone through the Settlement Deed dated 26.01.2022, which has been placed on record, duly signed by the parties.
The parties have agreed that there shall be co-parenting for a minimum period of 50 days in reference to their daughter, namely, Ritisha, but what should be the modalities to implement the co- Signature Not Verified parenting process, is not on record.
Digitally signed byJayant Kumar Arora Date: 2023.02.09 17:11:04 IST Reason:
Before we pass the order based on the Settlement Deed, let the parties may file an affidavit indicating the process which they are 2 going to implement the co-parenting, of which reference has been made in Paragraph 5 of the Settlement Deed dated 26.01.2022. List on 15.02.2023 at 02.00 PM. The parties may appear through virtual mode.
(JAYANT KUMAR ARORA) (VIRENDER SINGH) ASTT. REGISTRAR-cum-PS BRANCH OFFICER