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Judgment
SACHIN DATTA, J. (ORAL)
It transpires that an SLP (C) No. No.15531/2026 was filed against the order dated 21.04.2026, passed in these proceedings, whereupon the following order dated 30.04.2026 has been passed:
“1.The Family court is encouraged to decide the application filed by the petitioner-wife on 13th April, 2026 seeking modification of the impugned order dated 10th November, 2025 as early as possible, preferably any time before the returnable date, i.e. 29th May, 2026.
2.The application filed by the respondent-husband may also be considered together with the application for modification.
3.Till the returnable date, there shall be stay of operation of the last sentence of paragraph 6 of the impugned order dated 21st April, 2026.”
In terms of the aforesaid order, the said SLP is stated to be listed on 29.05.2026.
The respective counsel for the parties are in agreement that in view of the order passed by the Supreme Court, the physical visitation as directed vide paragraph 6 of the order dated 21.04.2026, cannot be proceeded with. However, the petitioner would be at liberty to contact the minor child for half-an-hour between 04:00 and 06:00 PM, every Monday and Thursday.
Considering the circumstances, no further orders are required to be passed in the present petition and the same is accordingly disposed of. However, petitioner would be at liberty to file afresh (if so warranted) upon conclusion of the proceedings before the Supreme Court and upon disposal of the respondent’s application pending before the Family Court seeking modification of the order dated 10.11.2025.
Considering the circumstances, no further orders are required to be passed in the present petition and the same is accordingly disposed of, with the aforesaid liberty.
The present petition stands disposed of in the above terms. Pending application also stands disposed of.