SUDHA CHOWGULE Vs. JAYA PATEL

JUDGEMENT

(1.) Heard learned counsel for the parties. This petition is filed for a writ of Habeas Corpus for the production and immediate release of the Petitioner's mother-Induben Patel who, according to the Petitioner, is illegally and wrongfully detained by Respondent No. 1. Induben Patel is 93 years old.

(2.) By order dtd. 28/6/2023, we had permitted the Petitioner, her husband-Ashok, their children and grandchildren to meet Mrs. Induben Patel on every Monday, Wednesday and Friday from 10.00 a.m. to 11.00 a.m. until further orders. Certain other directions were also issued with respect to arrangements for the said meeting. The order was directed to be operative forthwith from 30 th June 2023, having regard to Mrs. Induben Patel's age. The matter was directed to be listed on 7/7/2023.

(3.) On 3/7/2023, this matter was mentioned before us by the learned counsel for the Petitioner, thereby informing us that our order dtd. 28/6/2023 was not complied with, as the Petitioner was informed that Induben Patel has gone out of town and would return only after two weeks.