Bombay High Court
Anurag Kothapalli Son Of Narsimha Rao vs Purvi Rao Wife Of Anurag Kothapalli on 13 August, 2021
Author: M.S.Karnik
Bench: M.S.Karnik
52.wp.4019-21.doc
PMB
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.4019 OF 2021
Anurag Kothapalli Son of Narsimha Rao .. Petitioner
vs.
Purvi Rao Wife of Anurag Kothapalli .. Respondent
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Mr. Jatin Sehgal, Devna Soni, Gauri Joshi, Mr. Ashish Garg I/b.
Ganesh and Co. for the Petitioner.
Ms. Gayatri Gokhale for the Respondent.
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CORAM : M.S.KARNIK, J.
DATE : AUGUST 13, 2021
P.C.
A limited request is made in this Petition that the application which is at page No.74 before the Family Court at Bandra for interim custody/visitation of the minor children Aadit Rao and Arjun Rao may be decided by the Family Court expeditiously. The application according to learned counsel for the Petitioner is pending since February 2021. Counsel for the Respondent disputed the fling of such an application. If the application is in fact fled before the Family Court in February 2021 as submitted, the same may be decided expeditiously either for grant of ad-interim relief or fnally as convenient to the Family Court preferably within a period of eight weeks from today, considering that the Petitioner is seeking interim custody/visitation rights of the minor children.
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52.wp.4019-21.doc
2. The Writ Petition is disposed of.
(M.S.KARNIK, J.) Digitally signed by PRADNYA PRADNYA MAKARAND MAKARAND BHOGALE BHOGALE Date:
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