REGENT COMPUTRONICS PVT. LTD.

ATHAR HUSSAIN Appellant

V/S

SYED SIRAJ AHMED Respondents

Referred Judgements :-

ROSY JACOB VS. JACOB A CHAKRAMAKKAL [REFERRED TO]
R V SRINATH PRASAD VS. NANDAMURI JAYAKRISHNA [REFERRED TO]
MAUSAMI MOITRA GANGULI VS. JAYANT GANGULI [REFERRED TO]
NIL RATAN KUNDU VS. ABHIJIT KUNDU [REFERRED TO]
GAURAV NAGPAL VS. SUMEDHA NAGPAL [REFERRED TO]
BREJENDRA NARAYAN GANGULY VS. CHINTA HARAN SARKAR [REFERRED TO]
RAFIQ VS. BASHIRAN [REFERRED TO]
BAL KRISHNA PANDEY VS. SANJEEV BAJPAYEE [REFERRED TO]
MT SIDDIQUNNISA BIBI VS. NIZAMUDDIN KHAN [REFERRED TO]
HASSAN BHAT VS. GH MOHD BHAT [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the judgment and order dated 8th of October, 2007 passed by the High Court of Karnataka at Bangalore by which the High Court had set aside the order dated 11th of June, 2007 of the Family Court, Bangalore vacating its order of injunction dated 21st of April, 2007 passed against the appellant in G.W.C. No. 64 of 2007 preventing him from interfering with the custody of his children with the respondents.

(3.) The appellant is the father of the minor children in whose respect interim custody and guardianship have been sought for. The respondent No. 1 is the maternal grandfather of the two minor children of the appellant and respondent Nos. 2, 3 and 4 are their maternal aunt and uncles.

Click here to view full judgment.

ATHAR HUSSAIN Vs. SYED SIRAJ AHMED

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address