ASMABANU Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The applicant-petitioner is before this Court seeking following reliefs:

(2.) This Court on 21/10/2020 while issuing the writ of habeas corpus had directed thus:

(3.) According to the applicant, she is willing to remarry and therefore, by way of a notice, it is intimated to the opponent No.2, who responded to the notice on 9/6/2021 and had shown his inability to take custody of the children ( twins -daughter and a son) as he met with an accident as replied to in the notice.