SAYAN MUKHERJEE Vs. NABAMITA MUKHERJEE

JUDGEMENT

(1.) The present writ petition is filed aggrieved by the orders passed in I.A.No.2 & 3 in G&WC No.21/2023 dtd. 22/3/2024 by the IV Addl. Senior Civil Judge, Bengaluru Rural District.

(2.) The said G&WC is filed by the father for the custody of the child, in that he has filed I.A.No.2 and 3. I.A.No.2 is filed restraining the mother from taking the minor child out of Bangalore. I.A.No.3 is filed seeking visitation rights. Initially the wife had filed a memo stating that she has no objection and will not take the child out of the jurisdiction of the court till the injunction petition is decided i.e., I.A.No.2. Thereafter by order impugned the court had dismissed the I.A filed by the husband seeking injunction and the court has observed that there is no provision under the act to pass such an order. Then as far as I.A.No.3 is concerned, father was granted visitation on every Sunday from 8.00 am. to 10.00 p.m. depending upon the convenience, he is entitled to the interim custody on public holiday.

(3.) When the matter came up on 18/7/2024, this court had passed an order which reads as follows: