SARA CARRIERE DUBEY Vs. ASHISH DUBEY

JUDGEMENT

(1.) This petition has been filed by the petitioner challenging the order dtd. 16/12/2023 passed by the learned Judge-02, Family Courts, South District, Saket Courts, New Delhi (hereinafter referred to as the 'Family Court') in Guardianship Petition, being GP No.20/2018, titled Ashish Dubey v. Sara Carrier Dubey, on an application filed by the respondent herein seeking a change in the visitation schedule of both the children on the occasion of the birthday of their daughter falling on 18/12/2023, and on their visit to India from United Kingdom, where they are studying, during the Christmas vacation.

(2.) The learned Family Court by its impugned order, made an interim arrangement for the birthday of the daughter, which does not need further attention of this Court as the said period has already been passed and as the said arrangement was made by the learned Family Court with the consent of the parties.

(3.) The learned Family Court by the Impugned Order has further, without disturbing the existing visitation fixed by the order dtd. 4/5/2023, granted visitation rights to the respondent over the children from 23/12/2023 at around 11.00 AM till 26/12/2023 by 6.00 PM.