GAURAV SURESH TINGRE Vs. PRIYANKA GAURAV TINGRE

JUDGEMENT

(1.) Learned counsel for the Petitioner-husband states that the Eetitioner-father has had no access to the children since June-2020. He states that the father of the Eetitioner is having health issues and he would like to see his grandchildren. It is stated that the previous order dtd. 10/03/2022 whereby this Court had allowed access on the birthday of the children was not complied with.

(2.) Needless to state that the Eetitioner-father, the non-custodial parent cannot be deprived of his right to spend quality time and enjoy the company of the children. Furthermore, the children also have right to love and affection of both parents as well as grandparents. This is essential for personal development and overall well being of the children.

(3.) Hence, without going into the merits of the matter the Petitioner-father is permitted to have access to the children from 14/4/2022 to 16/4/2022. The Respondent -mother shall bring the children to Phoenix Mall, Viman Nagar, Pune, on 14/04/2022 at 11.00 a.m. The parents and children shall spend time together till 3.00 p.m. The Petitioner shall take custody of the children on 14/04/2022 at 3.00 p.m. The Petitioner shall bring the children to Phoenix mall on 17/04/2022 at 11.00 a.m. and spend time together till 3.00 p.m. and hand over custody of the children to the Respondent -mother on 17/04/2022 by 3.00 p.m.