SUNIL SREEKUMAR K. Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) Mr. Karnavat waives service on behalf of respondent no. 6, Mr. Sharma waives service on behalf of respondent nos. 7 and 8 and learned APP waives service on behalf of the State of Maharashtra-respondent no. 9. Since the dispute in the Writ Petition is between the petitioner and respondent no. 6, it is not necessary to hear respondent nos. 1 to 5.

(3.) The petition is filed, seeking a writ of Habeas Corpus directing respondent nos. 1, 2 and 3 to produce his minor daughter 'Ananya' aged about 4 and 1/2 years, now 5 years old, before this Court and direct respondents to facilitate the safe return of the minor daughter to the USA. Respondent no.6 is the petitioner's wife and mother of the minor daughter. Respondent nos. 7 and 8 are the parents of respondent no. 6.