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Judgment
This matter was taken up in chamber.
Petitioner No.1 Nirupama Das is present with her daughter and her counsel Mr. Manas Chand.
The Opposite Party No.1 Mr. Asit Kumar Nandi is present with his eldest daughter Ayushka Nandi and his counsel Mr. U.C. Dora.
We have interacted separately with each of the parties and thereafter together. From the interaction, we have learnt that the Opposite Party No.1 has not been allowing his daughters to meet or talk with his in-laws even though they live nearby and Ayushka has been missing them terribly. We also found that the relations between the two families is strained.
The two minor children need the love and affection of their father as well as their grandparents, aunts and uncles for which the relations between the two families should be cordial. This would enure to the wellbeing and happiness of the two children.
So while directing that the two children will continue to reside with their father Mr. Asit Kumar Nandi for the time being, we further direct that Mr. Nandi shall take both his daughters to the house of the petitioners this evening so that his daughters are able to spend at least one hour with their maternal aunt and grandparents. On 18.02.2023 and 19.02.2023, Mr. Nandi shall take his daughters to the house of the petitioners during the day and drop them there so that they can spend at least two hours with them. This arrangement will continue during the week ends and on the subsequent week days. Mr. Nandi will ensure that the children meet their grandparents every alternate day/evening.
List the case on 17th March 2023.
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