REGENT COMPUTRONICS PVT. LTD.

Sharmila Velamur Appellant

V/S

V. Sanjay Respondents

Referred Judgements :-

ELIZABETH DINSHAW VS. ARVAND M DINSHAW [REFERRED TO]
DHANWANTI JOSHI VS. MADHAV UNDE [REFERRED TO]
GAURAV NAGPAL VS. SUMEDHA NAGPAL [REFERRED TO]
SUCHITA SRIVASTAVA VS. CHANDIGARH ADMINISTRATION [REFERRED TO]
V RAVI CHANDRAN VS. UNION OF INDIA [REFERRED TO]
GIRISH VS. RADHAMONY K. [REFERRED TO]
VIVEK SINGH VS. ROMANI SINGH [REFERRED TO]
NITHYA ANAND RAGHAVAN VS. STATE OF NCT OF DELHI AND ANOHTER [REFERRED TO]
SHAFIN JAHAN VS. ASOKAN K.M. & ORS. [REFERRED TO]
SHEOLI HATI VS. SOMNATH DAS [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) The controversy in this case revolves around the custody of Aadith Ramadorai, a twenty-two-year-old citizen of the United States of America (US) who has been diagnosed with Ataxic Cerebral Palsy. This tussle for custody has been elicited by Aadith Ramadorai's parents-the Appellant and Respondent No. 4-both of whom are also US citizens.

(3.) It is necessary to understand the factual milieu surrounding the dispute before delving into the consequential legal issues.

Click here to view full judgment.

SHARMILA VELAMUR Vs. V. SANJAY

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address