Bombay High Court
Mahendra Ramesh Thanai vs Ms. Hooralain Hussein on 14 February, 2022
Bench: A. A. Sayed, Abhay Ahuja
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33.46.47.48.49.CP.68.2022.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CONTEMPT PETITION NO. 68 OF 2022
Mahendra Ramesh Thanai ... Petitioner
Vs
Namita Krishnakumar Singh ... Contemnor
State of Maharashtra ... Respondent
IN THE MATTER BETWEEN Mahendra Ramesh Thanai ... Petitioner Vs Namita Krishnakumar Singh ... Respondent.
WITH CONTEMPT PETITION NO. 69 OF 2022 WITH CONTEMPT PETITION NO. 70 OF 2022 WITH CONTEMPT PETITION NO. 71 OF 2022 WITH CONTEMPT PETITION NO. 72 OF 2022 WITH CONTEMPT PETITION NO. 73 OF 2022 WITH CONTEMPT PETITION NO. 74 OF 2022 WITH INTERIM APPLICATION NO. 2274 OF 2021 WITH INTERIM APPLICATION NO. 2484 OF 2021 WITH INTERIM APPLICATION NO. 2602 OF 2021 IN FAMILY COURT APPEAL NO. 21 OF 2021 WITH CONTEMPT PETITION (ST) NO. 1633 OF 2022 WITH CONTEMPT PETITION (ST) NO. 1641 OF 2022 AKN 1/3 2/3 33.46.47.48.49.CP.68.2022.doc WITH CONTEMPT PETITION (ST) NO. 1643 OF 2022 Mr. Manohar V. Shetty, Mr. Shounak Shetty, Mrs. Deepika Phull & Ms. Namita Ghadge for the husband. Mr. Brijesh Shukla & Ms. H. Hussein for the wife.
CORAM : A. A. SAYED &
ABHAY AHUJA, JJ
DATED : 14th FEBRUARY, 2022
P.C.:
On 24th January, 2022 we had passed the following order.
1. Despite of our earlier orders directing the Wife to grant access/interim custody of minor son Krishang to the Husband, the Wife has not complied with the said orders.
2. We again direct the Wife to drop Krishang at the house of the Husband at 2.00 p.m. on Saturday, 29th January 2022 and collect him at 6.00 p.m. on the same day. We further direct that in the following week the Wife shall drop Krishang at the house of the Husband at 4.00 p.m. on Saturday, 5th February 2022 and collect him at 4.00 p.m. on Sunday, 6th February 2022.
3. Stand over to 14th February 2022.
2. We are told that the Wife has complied with the aforesaid order. Minor son Krishang was apparently comfortable in the company of his father.
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3. By consent, we direct that henceforth the access/interim custody of Krishang shall be allowed to the Husband on every Saturday at 4.00 pm to the following day i.e. Sunday till 6.00 pm.
4. The Husband shall pick up Krishang from the lobby of the building where the Wife is residing on every Saturday at 4.00 pm and shall drop Krishang in the said lobby on the following day i.e. Sunday at 6.00 pm. The parties may agree to some mutually acceptable arrangement, in case of any difficulty.
5. Office objections to be removed by the next date.
6. All the matters listed for admission on 14th March, 2022.
(ABHAY AHUJA, J.) (A. A. SAYED, J.)
Digitally signed
ANANT by ANANT
KRISHNA KRISHNA NAIK
Date: 2022.02.16
NAIK 16:36:25 +0530
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