SUSHMIT SUNILKUMAR ROY Vs. ANINDITA MUKHERJI

JUDGEMENT

(1.) By way of the present application filed by applicant - husband under the provisions of the Contempt of Courts Act , 1971 alleging non-compliance of the order dtd. 23/4/2018 passed in Special Civil Application No.20976 of 2017. By the said order, the respondent - wife was directed to bring the child Saumyadeep at Kamatibaug Garden, Vadodara at 4 p.m. on every 2nd and 4th Saturday of every month so that the applicant can meet his son from 4 p.m. to 6 p.m. at the said garden.

(2.) Today, the applicant as well as respondent are present in the Chamber. On earlier occasion also i.e. 26/8/2021, they have remained present. The applicant - husband has reported that the direction about his visitation rights was not complied with. It was reported that the same was not possible due to COVID-19 Pandemic for a long period. However, it was stated by the parties that subsequent to 26/8/2021, the child Saumyadeep has met the father i.e. applicant herein on two occasions i.e. on 28/8/2021 and 11/9/2021.

(3.) Today, the Court has tried to resolve the dispute between the parties. However, in the fitness of things, we pass the following order :-