ANURADHA ANUJ SHARMA Vs. ANUJ SHARMA

JUDGEMENT

(1.) Heard.Rule. Learned Counsel for the respondent waives service. By consent, returnable forthwith and taken up for hearing and final disposal.

(2.) By this petition, the petitioner-wife not only seeks modification/revocation of the order of access granted by this Court (Coram: Bharati Dangre, J.) in Writ Petition No.6569 of 2022 dtd. 8/7/2022 but also seeks modification of terms and conditions granted by the Hon'ble Supreme Court on 2/8/2022 in Civil Appeal No.5050 of 2022 (arising out of SLP (C) No.12687 of 2022) and Civil Appeal No.5051 of 2022 (Arising out of SLP (C) No.13063 of 2022).

(3.) Shorn of unnecessary details, a few facts germane for deciding this petition, can be summarized as follows.