Delhi High Court - Orders
To Appellant) 60 Days) The Appellant For ... vs Col. Ramneesh Pal Singh on 8 April, 2022
Author: Mukta Gupta
Bench: Mukta Gupta, Neena Bansal Krishna
$~20
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ MAT.APP.(F.C.) 132/2020
CM APPL. 27875/2020 (to grant visitation and interim custody
to appellant)
CM APPL. 4975/2021 (to file additional documents)
CM APPL. 21862/2021 (minor children's interim custody for
60 days)
CM APPL. 32875/2021 (for interim custody of the children to
the appellant for a period of 30 days)
CM APPL. 32876/2021 (exemption, allowed vide order dated
21st September, 2021)
CM APPL. 37930/2021 (for appointing a counsellor for
psychological evaluation of the children)
SUGANDHI AGGARWAL ..... Appellant
Represented by: Appellant in person.
versus
COL. RAMNEESH PAL SINGH ..... Respondent
Represented by: Respondent in person.
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 08.04.2022
1. Vide the order dated 21st March, 2022, it was inadvertently noted that the judgment was reserved, whereas the parties were called in Chamber and for further interaction in the Chamber, they have been called today.
2. It appears that there can be no consensus between the parties in relation to the custody of the children at the moment.
Signature Not Verified Digitally Signed By:JUSTICE MUKTA GUPTA Signing Date:12.04.2022 MAT. APP.(F.C.) 132/2020 Page 1 of 2 18:18:463. At request of the respondent, he is permitted to join the proceedings through video conferencing.
4. List this petition and applications for hearing on 13th May, 2022 at 03.30 PM.
5. Order be uploaded on the website of this Court.
MUKTA GUPTA, J.
NEENA BANSAL KRISHNA, J.
APRIL 8, 2022 PB Signature Not Verified Digitally Signed By:JUSTICE MUKTA GUPTA Signing Date:12.04.2022 MAT. APP.(F.C.) 132/2020 Page 2 of 2 18:18:46