VEDIKA GOENKA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner is before this court seeking the following prayer:

(2.) Heard the learned counsel Sri.Arun Govindraj, appearing for the petitioner and the learned Deputy Solicitor General of India, Sri.Shanthi Bhushan H., appearing for the respondents.

(3.) The petitioner gets married to one Anand Goenka. From the wedlock, two children are born. It transpires that the relationship between the husband and wife flounders and on floundering of the said relationship, the parties are before several Courts. The issue in the lis relates to the re-issuance of a passport of the children.