Shri Vivek Madan vs Smt. Rani Madan
2021 Latest Caselaw 1525 Chatt

              HIGH COURT OF CHHATTISGARH, BILASPUR
                                      Order Sheet
                                   FAM No. 40 of 2019
                      Shri Vivek Madan Versus Smt. Rani Madan




       02.08.2021           Mr. Aditya Bhardwaj, Counsel for the appellant.

                            Heard.

                            There is no representation by the respondent No.1 either for

herself or on behalf of her daughter. Notices have already been served.

There is a prayer for interim relief (IA No.2/19).

This application is pending since 2019. The prayer is that the appellant be allowed to meet his daughter on festival occasions and on the birthday of the son.

We notice that by the impugned judgment the Family Court has clearly observed that both the parties will be entitled to meet their children. That order is good enough to protect the parental right of the appellant to meet his daughter who is presently residing with the respondent/mother. Therefore, no further orders are required to be passed.

Accordingly, application for grant of interim relief is disposed off.

Matter be listed for final hearing in the month of September, 2021.

                                          Sd/-                             Sd/-

                           (Manindra Mohan Shrivastava)           (Vimla Singh Kapoor)
                                    Judge                               Judge


Ajay