PAYALBEN PREMJIBHAI SOLANKI Vs. DINESHBHAI DHARMABHAI MAKWANA

JUDGEMENT

(1.) Heard learned counsels appearing for the parties.

(2.) The present petition has been taken out for seeking writ of habeas corpus in respect of the infant Tamanna @ Tanvi on the basis of the allegations and averments made in this petition.

(3.) The corpus is aged about 23 months and she will be completing two years by 11.01.2020. This Court passed an order on 13.11.2019, which read as under: