REGENT COMPUTRONICS PVT. LTD.

Girish Arunagiri American Citizen Appellant

V/S

Mahalakshmi Senthil Nathan Respondents

Referred Judgements :-

MCKEE V. MCKEE [REFERRED TO]
SURINDER KAUR SANDHU VS. HARBAX SINGH SANDHU [REFERRED TO]
ELIZABETH DINSHAW VS. ARVAND M DINSHAW [REFERRED TO]
V RAVI CHANDRAN VS. UNION OF INDIA [REFERRED TO]
SURYA VADANAN VS. STATE OF TAMIL NADU AND ORS. [REFERRED TO]
NITHYA ANAND RAGHAVAN VS. STATE OF NCT OF DELHI AND ANOHTER [REFERRED TO]
MRS. KANIKA GOEL VS. STATE OF DELHI [REFERRED TO]
LAHARI SAKHAMURI VS. SOBHAN KODALI [REFERRED TO]
YASHITA SAHU VS. STATE OF RAJASTHAN [REFERRED TO]
U.P. HOUSING AND DEVELOPMENT BOARD AND ORS. VS. NAMIT SHARMA [REFERRED TO]

JUDGEMENT

(1.) This is a petition for habeas corpus filed by the father seeking the return of his two minor children to the United States of America. For the sake of convenience, Girish Arunagiri, the petitioner herein and Mahalakshmi Senthil Nathan, the first respondent herein, who are spouses, will be referred to as Arunagiri and Mahalakshmi, respectively.

(2.) The minimum uncontroverted facts that resulted in the dispute betwixt the spouses, viz., Arunagiri and Mahalakshmi, qua custody of their two daughters, viz., Shakthi Girish and Sharadha Girish, are as under:

(3.) In these proceedings, Mahalakshmi filed a counter affidavit dtd. 12/6/2021 levelling various allegations against Arunagiri, for which, a reply affidavit dtd. 28/6/2021 was filed by Arunagiri, refuting the same.

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GIRISH ARUNAGIRI AMERICAN CITIZEN Vs. MAHALAKSHMI SENTHIL NATHAN

Referred Judgements :-

JUDGEMENT

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