Abhina V Kohli vs State Of Maharashtra
2023 Latest Caselaw 4864 Bom

                                   1 43cpst 14004-23 with iast 14183-23 in cpst14004-23-c.doc


                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              CIVIL APPELLATE JURISDICTION

                      CONTEMPT PETIITON (ST.) NO.14004 OF 2023
                                        WITH
                      INTERIM APPLICATION (ST.) NO.14183 OF 2023
                                         IN
                      CONTEMPT PETIITON (ST.) NO.14004 OF 2023

 Abhinav Kohli                                           ... Petitioner/Applicant
       Vs.
 The State of Maharashtra and anr.                       ... Respondents
                                              -------

 Mr.Abhinav Kohli, the Petitioner in person present.
 Ms.Sapna Sharma with Mr.Prasad Bhabal i/by M/s K. Ashar & Co.,
 Advocates for Respondent No.2.
 Ms.Kavita Solunke, APG for Respondent No.1.

                                              -------


                            CORAM :       ABHAY AHUJA AND
                                          M.M. SATHAYE, JJ.

                            DATE     :    26 MAY, 2023.
                                          (VACATION COURT)
 P.C. :

1. This contempt petition has been preferred by the father of the child

on the ground that access as per order at paragraph No.43 of the

judgment dated 30th September, 2021 has not been granted to him. There

is also an interim application filed in the said contempt petition seeking

physical access of the child to his grand-mother. The Petitioner party in

Priya R. Soparkar 1 of 2

2 43cpst 14004-23 with iast 14183-23 in cpst14004-23-c.doc

person submits that breach of the orders of this court have been since the

very inception and that this court intervene in the matter.

2. Ms.Sapna Sharma, learned counsel for Respondent No.2- wife seeks

some time to take instructions in the matter and file an affidavit-in-reply.

3. Let the affidavit-in-reply be filed by 12th June, 2023. Rejoinder

affidavit, if any, be filed by 23rd June, 2023.

4. List on 23rd June, 2023.

5. In the meanwhile, the parties are free to negotiate settlement in the

matter, if they so desire.

 (M.M. SATHAYE, J.)                                    (ABHAY AHUJA, J.)




  Priya R. Soparkar                                                                        2 of 2