GAUTAM KUMAR DAS Vs. NCT OF DELHI

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal challenges the final judgment and order dtd. 3/4/2024 passed by a Division Bench of the High Court of Delhi in Writ Petition (Crl.) No. 416 of 2024, whereby the High Court disposed of the petition filed by the appellant, seeking to obtain the custody of his minor daughter from the alleged unlawful custody of respondent Nos. 5 and 6 (sisters-in-law of the appellant), by granting liberty to the parties to approach the family court of competent jurisdiction for seeking custody of the child in question.

(3.) The facts, in brief, giving rise to the present appeal are as given below: