JUDGMENT
WITH
SLP (Crl.) No(s). 8083/2025 [IA No. 133387/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 133597/2025 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES
Date : 26-05-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA
(PARTIAL COURT WORKING DAYS BENCH)
For Petitioner(s) :Dr. A.M. Singhvi, Sr. Adv. Mr. Mahesh Agarwal, Adv.
Mr. Anshuman Srivastava, Adv.
Ms. S. Lakshmi Iyer, Adv.
Mr. Devansh Srivastava, Adv.
Mr. Himanshu Saraswat, Adv.
Mr. Danish Aftab Chowdhary, Adv. Ms. Manavi Agarwal, Adv.
Mr. E. C. Agrawala, AOR
For Respondent(s) : Mr. Dushyant Dave, Sr. Adv. Mr. Santosh Sachin, AOR
Ms. Manali Singhal, Adv.
Ms. Shreya Singhal, Adv.
Ms. Aanchal Kapoor, Adv.
UPON hearing the counsel the Court made the following
O R D E R
We have heard Dr. A.M. Singhvi, learned senior counsel and Shri Dushyant Dave, learned senior counsel appearing for the respective parties in the presence of the parties.
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Issue notice to the respondents. Mr. Santosh Sachin, learned counsel accepts notice for respondent no.1.
On the prayer made by learned senior counsel for the petitioner for the travel of the petitioner along with the minor child, we have directed both parties to interact with each other and revert to the Court tomorrow.
List on 27.05.2025.
(NEETU SACHDEVA) (DIVYA BABBAR)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)