Gujarat High Court
Devanshi Madanmohan Swaminarayan D/O ... vs Madanmohan Rameshchandra ... on 8 November, 2016
Author: Sonia Gokani
Bench: Sonia Gokani
C/SCA/18002/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 18002 of 2016
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DEVANSHI MADANMOHAN SWAMINARAYAN D/O CHANDRAKANT
KANSARA....Petitioner(s)
Versus
MADANMOHAN RAMESHCHANDRA SWAMINARAYAN....Respondent(s)
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Appearance:
MR. DEVENDRA G RANA, ADVOCATE for the Petitioner(s) No. 1
MS. KITTY S MEHTA, ADVOCATE for the Petitioner(s) No. 1
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CORAM: HONOURABLE MS JUSTICE SONIA GOKANI
Date : 08/11/2016
ORAL ORDER
1. The petitioner seeks to challenge the order of learned Presiding Officer, Family Court No.2, Ahmedabad in Civil Miscellaneous Application No.48 of 2015 dated 05.12.2015 under the provisions of the Guardian and Wards Act.
2. It is the say of the petitioner that respondent has filed divorce petition against the present petitioner. She is residing with her widow mother from the year 2007. The Court instead of granting her custody of daughters, at interim stage, has directed visitation right to the mother, on every adjournment date in the Court premises for one hour depending on the schedule of the daughters. She is aggrieved by two aspects :
(i) the non-compliance of the order of the Court by the respondent by not keeping daughters present for the period of eight months and secondly (ii) the schedule decided by the Page 1 of 2 HC-NIC Page 1 of 2 Created On Wed Nov 09 01:02:55 IST 2016 C/SCA/18002/2016 ORDER Court is too erratic.
3. Issue Notice for final disposal on 29.11.2016.
(MS SONIA GOKANI, J.) Amit Page 2 of 2 HC-NIC Page 2 of 2 Created On Wed Nov 09 01:02:55 IST 2016