PUNITHA MANOHAR Vs. A C MANOHAR

JUDGEMENT

(1.) INVOKING the writ jurisdiction of this Court, one Punitha Manohar has brought forth this petition for the production of her second child by name M.Vibhashree, aged 9, before this Court.

(2.) THE affidavit in support of the petition is perused. THE Court heard the learned Counsel for the petitioner.