Siddharth Vasant Bandri vs Manasi Dahananjay Gadekar

CNR No : HCBM010565692026

2026:BHC-AS:45502
NISHA
SANDEEP
CHITNIS
4-wp.15349.2026..doc

IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Digitally signed by
NISHA SANDEEP
CHITNIS
Date: 2026.11.09
16:18:41 +0530
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.15349 OF 2026
Siddharth Vasant Bandri
Age:34 years, Occ: Electric Engineer
R/at: Flat No. 505, Jeevan Jyot CHS
Near YCS School, Utkarsh Nagar
Bhandup (West), Mumbai 400 078. ...Petitioner
Versus
Dr. Manasi Dahananjay Gadekar
Age: 33, Occupation BDS
R/at: F/7 Sharda CHS Ltd. Near Powai
English High School, Opp. IIT Main Gate
Powai, Mumbai 400 076. ...Respondent
Mr. Vikas Kolekar with Ms. Neeta Sisal, Mr. Prakash Yedage,
Mr. Kunal Shirgire and Mr. Tushar, for the Petitioner.
Mr. A. M. Nathani, for the Respondent.
CORAM: ASHISH S. CHAVAN, J.
th
DATE : 9 NOVEMBER 2026
(VACATION COURT)
N. S. Chitnis 1/4
Uploaded on - 09/11/2026 Downloaded on - 09/11/2026 16:37:36

4-wp.15349.2026..doc

ORAL JUDGMENT :
1. Rule. Rule is made returnable forthwith, with the consent
of the parties, and is taken up for final disposal, considering the fact
that both the Petitioner and the Respondent jointly seek expeditious
disposal of their respective miscellaneous applications arising out of
the Divorce Petition filed by the Respondent-wife and pending before
the learned Family Court, Bandra, Mumbai. Mr. Nathani, appearing
for the Respondent, waives notice on behalf of the Respondent.
2. Heard learned counsel Mr. Kolekar, representing the
Petitioner-husband, and learned counsel Mr. Nathani, representing the
Respondent-wife.
3. By consensus, both the parties have agreed to allow the
Petitioner-husband unrestricted access to the minor child, Meedhansh,
aged 1½ years, at the residential premises of the Respondent-wife on
th
the day of Bhaubij, i.e. on 11 November 2026, from 10:00 a.m. to
N. S. Chitnis 2/4
Uploaded on - 09/11/2026 Downloaded on - 09/11/2026 16:37:36

4-wp.15349.2026..doc

01:00 p.m. Needless to emphasize, neither party shall precipitate the
situation or create any obstruction to the Petitioner-husband having
unrestricted access to the child. The Petitioner-husband will be
accompanied by his sister's daughter, aged about 7 years, and by no
other adult member.
4. In view of the consent accorded by the parties for
expeditious disposal of their pending applications, the learned Judge,
Family Court, Bandra, Mumbai, is requested to decide the applications
filed by the Petitioner as well as the Respondent under Sections 7 and
25 of the Guardians and Wards Act, 1890, respectively and the
Maintenance Application filed by the Respondent-wife, as
expeditiously as possible, subject to the caseload of the learned Judge,
Family Court, Bandra, Mumbai. Since the aforesaid reliefs are to the
satisfaction of both the parties, the petition can be disposed of.
N. S. Chitnis 3/4
Uploaded on - 09/11/2026 Downloaded on - 09/11/2026 16:37:36

4-wp.15349.2026..doc

Rule is made absolute in the aforesaid terms. The petition
is accordingly disposed of.
All concerned to act on the authenticated copy of this
judgment.
ASHISH S. CHAVAN, J.
N. S. Chitnis 4/4
Uploaded on - 09/11/2026 Downloaded on - 09/11/2026 16:37:36
Powered by TCPDF (www.tcpdf.org)