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Bombay High Court

Mr. Shreenath Mahadev Mastud vs Mrs. Reshma Shreenath Mastud on 2 May, 2019

Author: M. S. Sonak

Bench: M.S. Sonak

DSS                                                                         8-wp-3894-17.doc




                      FARAD CONTINUATION SHEET
         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    CIVIL APPELLATE JURISDICTION
                   WRIT PETITION NO. 3894 OF 2017
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Office Notes, Office
memorandum of Coram,
appearance, Court's                             Court's or
orders or directions &                          Judge's orders.
Registrar's orders.
                Mr. Akshay Petkar for the Petitioner.
                Ms M.A. Devkar for the Respondent.

                                            CORAM : M. S. SONAK, J.

DATE : 02 MAY 2019. P.C. :-

1] Heard learned counsel for the parties.
2] By order dated 26th October 2018, this Court, had permitted the respondent - mother to take the children to her residence at Pandharpur, so that the children could spend time with the mother for at least 10 days.
3] According to me, for the present vacation as well, there is no good reason as to why this limited access should be denied to the respondent - mother.
4] Learned counsel for the petitioner, on basis of instructions from the petitioner, who is present in the Court states that the two children will be reached by the petitioner to the respondent's residence at Adiv 1/2 ::: Uploaded on - 02/05/2019 ::: Downloaded on - 03/05/2019 04:47:32 ::: DSS 8-wp-3894-17.doc in Pandharpur on 5th May 2019 latest by 5.00 p.m.. This statement on behalf of the petitioner, who is present in the Court, is accepted as statement made to this Court.
5] Similarly, the petitioner, will be entitled to pick up the children on 16th May 2019 from the respondent's residence at Pandharpur by 1.00 p.m..
6] The respondent, who is present in the Court, states that she will hand over the custody of the children to the petitioner on 16th May 2019 by 1.00 p.m.. This statement is also accepted as statement to this Court.
7] The earlier directions in connection with telephone access are maintained.
8] Place the matter for further consideration on 20th June 2019.
9] All concerned to act upon an authenticated copy of this order.
(M. S. SONAK, J.) 2/2 ::: Uploaded on - 02/05/2019 ::: Downloaded on - 03/05/2019 04:47:32 :::