SMRITI MADAN KANSAGRA Vs. PERRY KANSAGRA

JUDGEMENT

(1.) By majority judgment dated 28.10.2020, (hereinafter referred to as the Judgment) Civil Appeal No.3559 of 2020 was dismissed with certain directions. Paragraphs 20 to 22 of the Judgment, for facility, are quoted hereunder:-

(2.) Direction (C) issued in paragraph 20 as stated above, was modified by a subsequent Order dated 03.11.2020 passed in M.A. No.2066 of 2020 moved by the respondent, who was permitted to take Aditya to Kenya on the strength of a one time travel document issued by the High Commission of Kenya in New Delhi, and to apply for and obtain a Kenyan Passport for Aditya after his arrival in Kenya.

(3.) On 30.10.2020, the respondent filed an undertaking in this Court stating that he would abide by and comply with all the directions contained in the Judgement, without demur, and in letter and spirit. Similarly, the appellant has filed an undertaking dated 05.11.2020 to abide by and comply with the directions passed by this Court without demur.