Delhi High Court - Orders
Shilpa Sood vs Vivek Malhotra on 13 September, 2023
Author: Suresh Kumar Kait
Bench: Suresh Kumar Kait, Neena Bansal Krishna
$~32
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ MAT.APP.(F.C.) 130/2023
SHILPA SOOD ..... Appellant
Through: Mr. Vivek Malhotra, Advocate
versus
VIVEK MALHOTRA ..... Respondent
Through: Nemo
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 13.09.2023 CM APPL.47252/2023
1. Vide this application, the applicant/respondent is seeking directions to the Family Court, Northwest, Rohini, Delhi to decide the application dated 29.10.2022 seeking interim overnight visitation which was restored by the impugned order of this Court dated 30.05.2023 within 30 days.
2. Respondent is further seeking directions to Family Court that regular fortnightly reports be prepared by it on the progress in child- father relationship along with a shared parenting plan.
3. A Co-ordinate Bench of this Court vide para 5 of judgment dated 30.05.2023 in MAT.APP.(F.C.) 130/2023 passed directions to learned Family Court which is as under:
"5. The Family Court is directed to have assistance from a Child Counsellor. The Family Court shall ensure MAT.APP.(F.C.) 130/2023 Page 1 of 2 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 16/09/2023 at 18:52:39 that the respondent gets unsupervised access to the child in the presence of the Child Counsellor and a report be called from the Child Counsellor to ascertain the comfort and well-being of the child prior to taking a final view on overnight access to the respondent."
4. Accordingly, learned Family Court is directed to decide the application dated 29.10.2022 pending before it within two months from today.
5. With the aforesaid direction, the present application is disposed of.
SURESH KUMAR KAIT, J NEENA BANSAL KRISHNA, J SEPTEMBER 13, 2023/rk MAT.APP.(F.C.) 130/2023 Page 2 of 2 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 16/09/2023 at 18:52:39