Bombay High Court
Amirkusro Gulamrasul Jamadar vs Uilfa Haneef Khwaja on 30 April, 2026
Author: N.R. Borkar
Bench: N.R. Borkar
2026:BHC-AS:20783
922-cwp-3729-26.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 3729 OF 2026
Amirkusro G. Jamadar ...Petitioner
V/s.
Ulfa Haneef Khwaja ...Respondent.
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Mr. Amirkusro Jamadar, Petitioner in person, is present.
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CORAM : N.R. BORKAR, J.
DATE : 30.04.2026.
P.C. :
1. By this petition, the petitioner/father takes exception to the order dated 15th December 2025 passed by the Family Court at Bandra, Mumbai below Exhibit-35 and 41 in Petition No. D-13 of 2025. By the order impugned, the learned Family Court has allowed the application filed by the respondent/mother for renewal of the passport of their minor daughter.
2. I have heard the petitioner in person.
3. During the course of hearing of the present petition, it transpired that the passport of minor daughter is already renewed. In that view of the matter, nothing survives in the present petition. Hence, the Petition is dismissed.
[N.R.BORKAR, J.] Dinesh S. Sherla 1/1 ::: Uploaded on - 30/04/2026 ::: Downloaded on - 01/05/2026 07:04:19 :::