SUSHANT SHARMA Vs. U.T. CHANDIGARH

JUDGEMENT

(1.) Leave granted. This is an unfortunate case where the father of 'X' (name suppressed) filed the present appeal claiming that he is not being allowed to interact and meet with 'X'. The impugned judgment dtd. 20/9/2024 referred to the report of the Court Commissioner, who had interacted with 'X', etc.

(2.) By the order dtd. 25/10/2024, this Court has passed the following order:

(3.) There has been substantial compliance with the aforesaid order though applications have been filed making allegations and counter allegations. It is submitted on behalf of respondent No. 4, Damini Goswamy, that she has not been permitted to meet 'X'. We would only observe that she may be permitted to meet 'X'.