KOMAL SANGHVI Vs. FALGESH SANGHVI

JUDGEMENT

(1.) NOT on Board. Mentioned.

(2.) HEARD the learned counsel for the petitioner/wife and respondent/husband present in person.

(3.) PERUSAL of the record reflects that there is an order passed in terms of the consent terms filed for grant of interim access signed by the petitioner and respondent. As per the arrangement worked out mutually, the respondent/husband was allowed to have interim access to his daughter Tanvi on first, second and third Sundays from 4.00 pm to 7.00 pm at Raghuleela Mall, Kandivali (West) till the disposal of the petition pending before the Family Court.