SHARDUL SHAMPRASAD DEV Vs. MANJIRI SHARDUL DEV

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of parties, matter is taken up for final hearing.

(2.) By this petition, petitioner challenges order dtd. 21/9/2022 passed by the District Judge - 2, Kopergaon on application below Exhibit 236 by which his defence has been struck off. He also challenges the order dtd. 30/9/2022, by which application filed for recall of order dtd. 21/9/2022 has been rejected.

(3.) In the custody battle between petitioner-father and respondent No. 1-mother, an order came to be passed by the District Court on 27/8/2020 granting visitation rights in favour of the mother on every Wednesday between 11.00 a.m. to 12.00 noon in the Court premises. Later, the order was modified on 5/8/2022 granting visitation rights to mother from 11.00 a.m. to 01.00 p.m. on each Sunday at Shri Swami Samarth Maharaj Temple, Kopergaon.