POOJA SHANTANU PASHANKAR Vs. SHANTANU DHANANJAY PASHANKAR

JUDGEMENT

(1.) Interim Application No. 4038 of 2023 is filed by the Applicant seeking permission to take her daughter abroad (USA) along with her. The above Application is necessitated because the Applicant- mother has secured a job for herself in the United States of America and since the custody of the daughter is with the Applicant-wife, the aforesaid permission is sought.

(2.) We are happy to note that with our intervention, both parties have settled their disputes by entering into consent terms dtd. 4/9/2023. The consent terms inter-alia provide that the opponent-father is giving his consent to allow the daughter to relocate with the Applicant in USA on the terms and conditions more particularly set out in the consent terms.

(3.) The consent terms inter-alia provide for virtual access; physical access; school of the daughter; and certain other terms and conditions. The consent terms also provide for withdrawal of certain criminal cases as more particularly set out therein.