Delhi High Court - Orders
Irina Tankha vs Anirudh N. Tankha on 30 May, 2025
Author: Navin Chawla
Bench: Navin Chawla
$~34
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ MAT.APP.(F.C.) 55/2025
IRINA TANKHA .....Appellant
Through: None.
versus
ANIRUDH N. TANKHA .....Respondent
Through: Ms. Usha Mann, Ms. Uijayala,
M. Bhalla, Mr. Deepak Gupta,
Advs.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
HON'BLE MS. JUSTICE RENU BHATNAGAR
ORDER
% 30.05.2025 CM APPL. 35802/2025 (Exemption)
1. Allowed, subject to all just exceptions.
CM APPL. 35801/20252. The present application has been filed by the respondent, seeking overnight visitation rights with the child for seven days at Goa with effect from 08.06.2025.
3. Issue notice to the appellant, to be served through the counsel, returnable on 06th June, 2025.
4. Reply be filed within two days of receipt of the notice. Rejoinder thereto, if any, be filed within two days thereafter.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 28/06/2025 at 00:02:48
5. List the matter before the Vacation Bench on 06th June, 2025.
NAVIN CHAWLA, J RENU BHATNAGAR, J MAY 30, 2025 Pallavi/MY/SJ Click here to check corrigendum, if any This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 28/06/2025 at 00:02:48