Bombay High Court
Benisha Rayomand Bhesania vs Hormuz Noshir Parekh on 17 October, 2025
914-osial-19095-2024+.doc
Sumedh
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION (L) NO.19095 OF 2024
IN
PARSI SUIT (L) NO.17318 OF 2024
Hormuz Noshir Parekh ... Applicant
In the matter between
Benisha Rayomand Bhesania ... Plaintiff
v/s.
Hormuz Noshir Parekh ... Defendant
WITH
PARSI SUIT (L) NO.17318 OF 2024
WITH
INTERIM APPLICATION (L) NO.37901 OF 2024
WITH
INTERIM APPLICATION (L) NO.20692 OF 2024
WITH
CONTEMPT PETITION (L) NO.17501 OF 2025
IN
PARSI SUIT (L) NO.17318 OF 2024
_______________________
Adv. Disha Shetty i/by Adv. Tauban Irani for the Applicant-
husband in IAL/19095/2024 and for the Respondent in
IAL/37901/2024.
Adv. Firoza Daruwala a/w Adv. Omkar Wani, Adv. Manini i/by
Adv. Aniket Mokash for the Respondent-wife in IAL/19095/2024
and Applicant in IAL/37901/2024.
_______________________
CORAM : KAMAL KHATA, J.
DATED : 17TH OCTOBER 2025.
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1. The Draft Pro-Tem Consent Terms that have been arrived at by the parties for Diwali-2025 are as under:
I. Access to the father at the following dates with timing:
(a) 20th October 2025 to 21st October 2025: 11.00am to 9.00pm.
(b) 24th October 2025 to 25th October 2025: 11.00am to 9.00pm.
(c) 31st October 2025 to 1st November 2025: 11.00 am to 9.00 pm. II. Plaintiff will drop at 11.00am at Simla house gate.
Defendant will drop at 9.00pm at Godrej Baug gate. III. Parties will co-operate, in the event, the Defendant wishes to drop children early due to other commitments.
2. Pro tem ad-hoc arrangement for regular access from 2 nd November 2025 till the next date of hearing is as under:
(i) Tuesdays and Saturdays 5.30pm to 7.30pm (without camera).
3. Parties agree that Defendant-father shall avail access to the children in residence or outside within jurisdiction of Mumbai City.
4. It is agreed that Defendant shall pay the Plaintiff an amount of Rs.30,000/- per month on or before 5 th of Calendar month for 2/3 ::: Uploaded on - 18/10/2025 ::: Downloaded on - 24/10/2025 22:57:52 ::: 914-osial-19095-2024+.doc October and November 2025. The Defendant has already paid Rs.20,000/- for October, 2025 and shall pay the balance of Rs.10,000/- on or before 20th October 2025.
5. The above pro-tem terms are without prejudice to the rights and contentions of the parties.
6. List the matter on 11th November 2025.
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