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Supreme Court - Daily Orders

Ruhi Agrawal vs Nimish S. Agrawal on 2 June, 2022

Bench: B.R. Gavai, Hima Kohli

                                                           1

     ITEM NO.2                                 COURT NO.5                      SECTION IV-C

                                  S U P R E M E C O U R T O F              I N D I A
                                          RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C)                          No(s).   10349/2022

     (Arising out of impugned final judgment and order dated 11-05-2022
     in FAM No. 18/2019 passed by the High Court Of Chhatisgarh At
     Bilaspur)

     RUHI AGRAWAL & ANR.                                                          Petitioner(s)

                                                          VERSUS

     NIMISH S. AGRAWAL                                                            Respondent(s)

     (FOR ADMISSION and I.R. and IA No.82301/2022-EXEMPTION FROM FILING
     O.T. and IA No.82448/2022-EXEMPTION FROM FILING O.T. and IA
     No.82303/2022-PERMISSION TO FILE LENGTHY LIST OF DATES and IA
     No.82447/2022-PERMISSION TO FILE ADDITIONAL DOCUMENTS/ FACTS/
     ANNEXURES)

     Date : 02-06-2022 This petition was called on for hearing today.

     CORAM :
                            HON'BLE MR. JUSTICE B.R. GAVAI
                            HON'BLE MS. JUSTICE HIMA KOHLI
                                            (VACATION BENCH)

     For Petitioner(s)                 Mr. Siddharth Dave, Sr. Adv.
                                       Mr. Gagan Gupta, AOR

     For Respondent(s)                 Mr.    Amit Kumar, Sr. Adv.
                                       Mr.    Sanchit Guru, Adv.
                                       Mr.    Rajat Kapoor, Adv.
                                       Mr.    Jamnesh Kumar, Adv.
                                       Mr.    Himanshu Shekhar, AOR


                         UPON hearing the counsel the Court made the following
                                                O R D E R

Applications for exemption from filing O.T, permission to file lengthy list of dates and Signature Not Verified permission to file additional documents/ facts/ Digitally signed by Charanjeet kaur Date: 2022.06.02 17:26:41 IST Reason: annexures are allowed.

Issue notice, returnable after summer 2 vacation.

Insofar as unnumbered clauses 1 to 3 and 5 are concerned, we are not inclined to interfere with the same at this stage.

So far as unnumbered clause 4 is concerned, for the time being, it is kept in abeyance and modified that during the vacation, the child would be entitled to be in the company of father/grand parents, initially for a period of one day from 9.00 a.m. to 9.00 p.m. Needless to say that insofar as the rest of the directions are concerned, the petitioner No. 1 shall strictly comply with the same. [CHARANJEET KAUR] [RANJANA SHAILEY] ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)