ABHISHEK KUMAR MISHRA Vs. ANKITA GHANSHYAMSINGH CHAUHAN

JUDGEMENT

(1.) This Court (Coram: Mr. R.M. Chhaya, Mr. Rajendra M. Sareen, J.J.) passed following order on 10.06.2020:

(2.) Today, we have before us, the respondent-Ms. Ankita Chauhan along with her both the children, namely Shagun and Shubh, through Video Conferencing in the presence of the learned Principal District Judge, Shri. M.R. Mengdey, which is arranged at the District Court, Vadodara. We also have with us, the party-in-person, namely Mr. Abhishek Mishra, through Video Conference.

(3.) After hearing the petitioner-party-in-person so also the respondent-Ms. Ankita Chauhan, we deemed it appropriate to make a request to the respondent-Ms. Chauhan to leave the chamber of the learned PDJ, leaving behind both the children with the learned PDJ and we spoke to them independently. While so doing, it was ensured that there was none else in the chamber of learned PDJ, who could influence the minds of the young children, except, he himself. Both the children are aged 5 year and 8 years, respectively.