HIMANSHU KISHORKUMAR BHATT Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition is filed by the petitioner for following reliefs:-

(2.) The petitioner is HIB visa holder of USA and is presently residing in U.S. This petition is preferred though power of attorney holder and his parental uncle.

(3.) The petitioner and respondent No.5 are married and out of the wedlock, two children are born in U.S. The present petitioner is a result of the disharmony in the matrimonial relationship between husband and wife for which now the minor children are the subject matter of the present litigation.