ABHINAV AGGARWAL Vs. AAKRITI KAPOOR

JUDGEMENT

(1.) The hearing was conducted through video conferencing.

(2.) Petitioner impugns order dated 05.12.2020 whereby the Trial Court has directed that during the present pandemic period, physical visitation right would not be feasible and accordingly has directed visitation meeting through video conferencing for 30 minutes on every Saturday.

(3.) Learned counsel for petitioner submits that even during the pandemic period the child was physically visiting the father/petitioner and since petitioner is a medical doctor appropriate care and precaution is taken to prevent any spread of COVID.