REGENT COMPUTRONICS PVT. LTD.

PAUL MOHINDER GAHUN Appellant

V/S

SELINA GAHUN Respondents

Referred Judgements :-

INTERNATIONAL SHOE COMPANY VS. STATE OF WASHINGTON [REFERRED TO]
ELIZABETH DINSHAW VS. ARVAND M. DINSHAW AND ANR. [REFERRED TO]
SATYA VS. TEJA SINGH [REFERRED TO]
SURINDER KAUR SANDHU VS. HARBAX SINGH SANDHU [REFERRED TO]
Y NARASIMHA RAO VS. Y VENKATALAKSHMI [REFERRED TO]
DHANWANTI JOSHI VS. MADHAV UNDE [REFERRED TO]
SARITA SHARMA VS. SUSHIL SHARMA [REFERRED TO]
HARMEETA SINGH VS. RAJAT TANEJA [REFERRED TO]
KONDUPARTHI VS. RAMAVARAPU [REFERRED TO]

(1.) Admit.

(2.) At the request of the learned counsel for the parties, the petition is taken up for final disposal.

(3.) The tussle for the custody of the minor child brought by the respondent to India from Canada has given rise to the present petition.