Bombay High Court

Bombay High Court: Anuja Prabhudessai, J., expressed that the children also have the right to love and affection from both parents as well as grandparents as it is essential for the personal development and overall well-being of the children.

Counsel for the petitioner-husband stated that the petitioner-father had no access to the children since June 2020. Further, he stated that the petitioner’s father was having health issues and he would like to see his grandchildren.

Needless to state that the Petitioner-father, the non-custodial parent cannot be deprived of his right to spend quality time and enjoy the company of the children. 

High Court held that without going into the merits of the matter, permitted the petitioner-father to have access to the children from 14th April, 2022 to 16th April, 2022.

Considering the nature of the present dispute, the matter was referred for mediation.

Matter to be listed on 21-4-2022 to decide the issue of interim access arrangement. [Gaurav Suresh Tingre v. Priyanka Gaurav Tingre, WP No. 1372 of 2022, decided on 13-4-2022]


Advocates before the Court:

Ajinkya Udane for the petitioner.

Gauri Godse, i/b Rohit Joshi for the respondent.

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