COL. JAIPREET SINGH Vs. LT. COL. S. BAJAJ

JUDGEMENT

(1.) The bone of contention between the appellant, Col. Jaipreet Singh, who is the father of Arjun, and the respondent No.1, Lt. Col. S. Bajaj, who is the maternal uncle of Arjun, is over the custody of Arjun.

(2.) The respondent No.1, Lt. Col. S. Bajaj had filed a Habeas Corpus petition, namely Habeas Corpus Writ Petition No.10 of 2021, for seeking the custody of his nephew, Arjun.

(3.) By order dtd. 9/6/2021, a learned Single Judge of this Court had allowed the writ petition, and granted the custody of Arjun to the respondent No.1, Lt. Col. S. Bajaj.