DIVYAKUMARI KEVALKUMAR BHATT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The following order came to be passed by this Court on 3/11/2020.

(2.) Today the custody of the child is handed over to mother by the grandparents themselves in the presence of learned Sessions Judge, Lunavada and we could notice that it happened in a cordial atmosphere. We have also met the grandparents of corpus through the video conferencing and the petitioner and also asked her to welcome her in- laws to build a healthy relationship.

(3.) We have extensively heard Mr.Apurva Dave, learned advocate for the petitioner and Ms.Medha Pandya, learned advocate for the respondents.