AO/87/2023
2023 Latest Caselaw 750 UK

                      Office Notes,
                   reports, orders or
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         Date                                         COURT'S OR JUDGES'S ORDERS
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      21.03.2023                        A.O. No. 87 of 2023

                                        Hon'ble Vipin Sanghi, C.J.
                                        Hon'ble Alok Kumar Verma, J.

Mr. Shashank Saun, learned counsel for the appellant.

By the impugned judgment, the Family

Court, while rejecting the claim for custody

of the minor child made by the appellant-

father has been granted visitation rights to

the appellant.

Prima facie, it appears to us that the

visitation rights, as granted, are very less,

and not in the best interest of the minor

child.

We are, therefore, inclined to issue

notice to the respondent to re-settle the

visitation rights granted to the appellant.

Presently, the appellant has been granted

the right to have the video call with the

minor child on every Sunday for half an hour between 06:00 to 06:30 P.M.

Till the next date, we permit the

grandmother of the minor child, i.e., the

appellant's mother, to also participate in the

said video call.

Issue notice to the respondent

returnable on 22.05.2023, on the application

seeking condonation of delay, as well as in

the appeal, by all permitted modes, including

electronically.

List the matter on 22.05.2023.

       (Alok Kumar Verma, J.)          (Vipin Sanghi, C.J.)
            21.03.2023                       21.03.2023
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