Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 5]

Bombay High Court

Paulami Apte vs Khaled Kamal Hussein Mohamed Kaseem on 24 April, 2023

Author: Sharmila U. Deshmukh

Bench: Revati Mohite Dere, Sharmila U. Deshmukh

                                                                1/2                              39cp94-21

                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CIVIL APPELLATE JURISDICTION

                                   INTERIM APPLICATION (ST.) NO.10847 OF 2023
                                                      IN
                                       CONTEMPT PETITION NO. 94 OF 2021
                                                     IN
                                    CRIMINAL WRIT PETITION NO. 5924 OF 2019

                       Paulami Apte                                             ...      Applicant
                            Versus
                       Khaled Kamal Hussein Mohamed Kaseem                      ...      Respondent

                                                      ----
                       Mr. Devashish Godbole for the Applicant.
                                                      ----


                                                      CORAM : REVATI MOHITE DERE &
                                                              SHARMILA U. DESHMUKH, JJ.

DATE : APRIL 24, 2023 P. C. :

1. By this application, the Applicant seeks the following reliefs.
"a. Pass an order(s) or direction to allow the present application and implead Central Bureau of Investigation (CBI) through its Director having address at 4th Floor, Block-4, Cgo Complex, New Delhi-110003 as a party to the present proceedings and amend the causes title of the petition in accordance with the Schedule of Digitally signed by SANJAY Amendment at Exhibit "G" to this Petition;"
SANJAY    ASARAM
ASARAM    MANDAWGAD
MANDAWGAD Date:
          2023.04.25
          18:04:33
          +0530

                       sanjay_mandawgad




                       ::: Uploaded on - 25/04/2023                     ::: Downloaded on - 26/04/2023 13:51:52 :::
                                          2/2                              39cp94-21

2. Learned counsel for the applicant states that it is incumbent to make CBI party Respondent, to ascertain the steps taken by the CBI, having regard to the fact that the Respondent No.1 has illegally taken away the child to Egypt. He states that he does not know if the child has been shifted by the Respondent No.1, from Egypt to any other country.
3. Having heard learned counsel for the Applicant and for the reasons set out in the Application, leave to amend to implead the Central Bureau of Investigation (CBI) as party Respondent No.2 is granted. Amendment to be carried out on or before 6th May, 2023.

Amended copy of the petition to be served on the newly added Respondent - CBI, before the next date.

4. The Interim Application is accordingly disposed of.

5. Contempt Petition to be listed on 8th June, 2023.

SHARMILA U. DESHMUKH, J. REVATI MOHITE DERE, J.

sanjay_mandawgad ::: Uploaded on - 25/04/2023 ::: Downloaded on - 26/04/2023 13:51:52 :::