DHARMENDER KAPOOR Vs. RUPA BOSE & ANR.

JUDGEMENT

(1.) Orders have been passed in this writ petition from time to time. As a matter of fact, an adhoc committee was constituted by this court on a direction being issued to that effect vide order dated 16.09.2014. The adhoc committee comprises of advocates of this court, namely, Mr. Ashok Aggarwal, Ms. Ruchi Sindhwani and Mr. D. Rajshekhar Rao.

(2.) The members of the adhoc committee have conveyed to me that since, the said sum of Rs. 2 Lakhs was not utilised as the petitioner/father undertook the obligation to pay the tuition fee and other expenses, the said money could be converted into an interest bearing fixed deposit, in the name of the child, Ms. Anchal Kapoor, to be released to her on attaining age of majority.

(3.) Apart from the above, both the petitioner/father as well as respondent no. 1/mother seek to share visiting rights qua the child.