RAMKRISHNAN BALASUBRAMANIAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is a petition preferred under Article 226 of the Constitution of India with the following prayers:-

(2.) This Court at the time of issuance of notice on 6/1/2022 passed the following order:-

(3.) We had posted this matter for final hearing on 10/2/2022 after the parties completed the pleadings, however, in the meantime, amicable settlement has been arrived at whereby both the spouses along with the child have chosen to travel to United States of America (UAS). As we had mentioned at the time of issuance of notice, the applicant petitioner is the citizen of USA working in the USA Army on contractual basis, with no element of detention remaining and as the parties have chosen to travel together along with the child, we dispose of this matter by recording the fact that yesterday the couple has left for USA with the child as submitted to this Court.