Full Judgment Text
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 4978 OF 2016
[@ SPECIAL LEAVE PETITION (C) NO. 12204 OF 2016]
LOKESH KUMAR SHARMA Appellant(s)
VERSUS
URMILA Respondent(s)
WITH
CIVIL APPEAL NO. 4979 OF 2016
[@ SPECIAL LEAVE PETITION (C) NO. 12207 OF 2016]
J U D G M E N T
KURIAN, J.
1. Leave granted.
2. The only issue now left at this stage in these
appeals is the visitation rights of the respondent -
mother.
JUDGMENT
3. Having heard the learned counsel on both sides,
by way of an interim arrangement, we direct that,
till the appeals are finally disposed of by the High
Court, the appellant shall take the children, namely
Mayank and Daksh, to a Mall in Jaipur on every Sunday
at 10.00 AM and permit the children to be with the
respondent - mother till 06.00 PM. The impugned
order passed by the High Court on visitation rights
shall stand substituted as above.
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4. We request the High Court to dispose of Civil
Misc. Appeal Nos. 985 of 2015 and 957 of 2015
expeditiously and preferably within six months from
today.
5. With the above observations and directions, the
appeals are disposed of with no order as to costs.
.......................J.
[ KURIAN JOSEPH ]
.......................J.
[ ROHINTON FALI NARIMAN ]
New Delhi;
May 09, 2016.
JUDGMENT
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