REGENT COMPUTRONICS PVT. LTD.

Aditi Goel Appellant

V/S

Rohit Goel And Ors. Respondents

Referred Judgements :-

VEGESINA VENKATA NARASAIAH V. CHINTALAPATI PEDDI RAJU [REFERRED TO]
A.V. VENKATAKRISHNAIAH V. S.A. SATHYAKUMAR [REFERRED TO]
ROSY JACOB VS. JACOB A CHAKRAMAKKAL [REFERRED TO]
GITHA HARIHARAN DRVANDANA SHIVA VS. RESERVE BANK OF INDIA:JAYANTABANDHOPADHYAYA [REFERRED TO]
GAURAV NAGPAL VS. SUMEDHA NAGPAL [REFERRED TO]
BUDHULAL SHANKARLAL VS. AN INFANT-CHILD NOT NAMED [REFERRED TO]
SAROJAM VS. S VIJAYAKRISHNAN NAIR [REFERRED TO]
BABU RAM VS. KESHWA CHAND JOSHI [REFERRED TO]
NIRALI MEHTA VS. SURENDRAKUMAR SURANA [REFERRED TO]

JUDGEMENT

(1.) Allowed, subject to just exceptions.

(2.) The application is disposed of.

(3.) This petition under Article 227 of the Constitution of India impugns the order [dated 12th July, 2017 in GP No. 25/2014 of the Court of Principal Judge, Family Court, Central District, Tis Hazari Courts, Delhi] of dismissal of the applications of the petitioner (respondent in the guardian case) (a) for deletion of the respondents No. 2 &3 Urmila Kumari and Rajendra Prasad, being the grandparents of the minor, as petitioners No. 2 &3 in the guardianship case (and in which the respondent No. 1, being the father of the minor is the petitioner No. 1); and, (b) for modification of the issue No. 1 framed as under:

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ADITI GOEL Vs. ROHIT GOEL & ORS.

Referred Judgements :-

JUDGEMENT

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