Soumitra Kumar Nahar Petitioner(S) v. Parul Nahar (S).

1. We have the relevant inputs from the Report of the District Judge, Nainital. We permit the father of the children to collect them from both the schools during the Raksha Bandhan holidays and drop them back as required by the schools concerned. There shall be no interference by the mother at the time of picking up of the children from their respective schools or while dropping them back.

2. If any of the children wants to visit the mother, they are free to visit and stay also during the period of Raksha Bandhan holidays. We direct the father to make necessary arrangements in terms of the wish expressed by any of the children, either to visit or to stay with the mother.

3. As far as any other issues are concerned, we make it clear that it will be open to the parties to pursue their grievance, including the criminal complaint, in appropriate jurisdiction.

4. We further make it clear that in case the mother wants to talk to the children on phone, there shall be no interference on the part of the father.

5. It is further made clear that this arrangement is only for the purpose of Raksha Bandhan holidays.