Ankur Bhansali vs Sonal Bhansali
2023 Latest Caselaw 2615 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Civil Misc. Appeal No. 1829/2022

Ankur Bhansali

----Appellant

Versus

Sonal Bhansali

----Respondent

For Appellant(s) : Mr. Rajvendra Sarswat

Mr. Ankur Bhansali, appellant, present in person

For Respondent(s) : Ms. Sonal Bhansali, respondent, present in person

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE KULDEEP MATHUR

Judgment / Order

29/03/2023

Having heard learned counsel for the appellant and

the respondent, present in person, as an interim

measure, we direct the respondent to allow the appellant

to visit the minor children of the appellant and the

respondent on 2.4.2023 at her house from 10 AM to 1

PM.

It is made clear that the appellant is not required to

seek consent from the minor children for visiting them on

(2 of 2) [CMA-1829/2022]

2.4.2023 from 10 AM to 1 PM and this arrangement is

only for one day i.e. 2.4.2023.

List on 11.4.2023.

On that day, the appellant as well as the respondent

shall remain present before this Court.

(KULDEEP MATHUR),J (VIJAY BISHNOI),J

81-msrathore/-

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