VAISHALI NISHIT PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Court, while issuing notice on 10/2/2022, in a petition preferred by the mother for the custody of both the daughters passed the following order:

(2.) The petitioner visited Mumbai where respondent husband and the children are staying and talk of settlement was on. This Court also was of the opinion that any family dispute and, more particularly, when it concerns the custody of children, we expect the parties to explore possibility of settlement. We appreciate the manner in which the learned advocates on both the sides promptly responded and made the best possible efforts for the same. The Mediator, High Court Mediation Centre and Secretary, High Court Legal Services Committee, endeavoured to bring about such settlement with the assistance of learned advocates on both the sides. However, the same yielded no success.

(3.) The parties completed the pleadings and on the last occasion, learned advocate Mr. Pravin Gondaliya, learned advocate for the respondent No.3 had ventilated the grievance that in the process of getting Overseas Citizenship of India (OCI) Card, the petitioner is not cooperating and has raised objections. This may become the reason for the process of issuance of OCI Card not to sail through smoothly.