Dharmesh Laldas Kubavat vs Kashmiraben W/O Dharmeshbhai Kubavat ... on 26 June, 2015

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Gujarat High Court

Dharmesh Laldas Kubavat vs Kashmiraben W/O Dharmeshbhai Kubavat ... on 26 June, 2015

Bench: Akil Kureshi

          C/SCA/7842/2015                                    ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             SPECIAL CIVIL APPLICATION NO. 7842 of 2015

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            DHARMESH LALDAS KUBAVAT....Petitioner(s)
                            Versus
    KASHMIRABEN W/O DHARMESHBHAI KUBAVAT D/O HARIKISHAN
              DHIRAJLAL VAISHNAV....Respondent(s)
==========================================================
Appearance:
MR IMRAN H PATHAN, ADVOCATE for the Petitioner(s) No. 1
MR VAIBHAV A VYAS, ADVOCATE for the Respondent(s) No. 1
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         CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI

                             Date : 26/06/2015


                              ORAL ORDER

The petitioner husband has filed this petition questioning order dated 18.4.2015 passed by the learned Judge, Family Court, Junagadh, granting limited visitation rights to the father in connection with son Ronak. On 8.5.2015, this Court had granted further relaxations in the following terms :

"5. In the aforesaid premises, by way of interim arrangement during the summer vacation, the right of visitation and temporary custody of the petitioner - husband is extended from 12:00 noon to 04:00 p.m. to 10:00 a.m. To 06:00 p.m. on every working Saturday of the Court with a liberty to take minor Ronak with him even out of the court premises, if he so desires."

I am informed that such arrangement has worked Page 1 of 2 C/SCA/7842/2015 ORDER satisfactorily without any complaint from either side. Even the child is perfectly happy with the father.

Learned counsel for the petitioner submitted that such visitation rights be further extended atleast during the weekend and vacation.

By way of further experiment, following further directions are issued :

1) The petitioner would be allowed to take his son Ronak at 12:00 pm or any time thereafter, on every working Saturday from the respondent's house at Mangrol. The petitioner shall enjoy the company and custody of the child till the following Sunday and return the child to his mother latest by 6:00 pm.

2) This arrangement would be suspended in case of any ill health of the child.

Request for further custody during the vacation periods would be considered later.

S.O. to 7.8.2015.

(AKIL KURESHI, J.) raghu Page 2 of 2

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