SHAILJA NITIN MISHRA Vs. NITIN KUMAR MISHRA

JUDGEMENT

(1.) Heard Mr. Gole, learned Advocate for Petitioner; Ms. Kalra, learned Advocate for Respondent No.1; Mr. Mulla, learned AGP for Respondent No.2 - State and Ms. Kulkarni, learned Amicus Curiae.

(2.) For the sake of convenience, nomenclature of the parties in this judgment shall be as follows:- husband as Respondent No.1, wife as Petitioner, Petitioner's sister as her younger sister and the children as twin daughters.

(3.) Petitioner is the mother and Respondent No.1 is the father of the twin daughters. Application filed for access to the daughters by the Petitioner has been rejected by virtue of the impugned order dtd. 25/9/2023.