MANOJ DHANKAR Vs. NEEHARIKA

JUDGEMENT

(1.) Delay condoned. Leave granted.

(2.) The present appeal arises from the order dtd. 4/10/2024 passed by the High Court of Punjab & Haryana at Chandigarh in FAO No. 2655 of 2023. The appellant is the father of the minor son, aged about 9 years. Respondent No. 1 is the mother of the child, and Respondents No. 2 and

(3.) are her parents. 3. The background of the case reveals a longstanding matrimonial and custody dispute between the parties.