ASMABANU Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The order passed by this Court, in this petition under Article 226 of the Constitution of India, on 09.10.2020, reads thus:

(2.) Pursuant to the aforesaid order, a joint meeting of the parties took place at the City Civil & Sessions Court, Ahmedabad, in the presence of the learned Presiding Officer, Ms. P.T. Ram and the custody of the twin children, aged about 1.5 years, has been handed over to their mother. She, today, has remained present before this Court through video conference arranged at the City Civil & Sessions Court along with both the children. However, the respondent-husband could not remain present today, due to some personal reasons. However, he is represented by the learned Advocate, Mr. Lakhani, and he also has shown interest in bring an amicable end to all the disputes.

(3.) On the last occasion, we had made a request to the learned Presiding Officer, Ms. Ram, to mediate between the parties in this matter and such mediation has taken place. Let the same be continued, where, all the concerned shall cooperate, as the children would require both the parents. It would, therefore, be desirable, if, both the parents re-unite and if, the same is not possible, then, let there be attempt to end all disputes and disagreements amicably. We acknowledge dedicated and appreciable efforts of Learned Judge, Ms. P.T.Ram in this matter in bringing about fruitful results.