SHANTANU DHANANJAY PASHANKAR Vs. POOJA SHANTANU PASHANKAR

JUDGEMENT

(1.) The above Interim Application is filed inter alia to allow the wife (Pooja) to take her daughter Saloni abroad along with her. This Application is necessitated because the wife is working in New Jersey, USA. The child is currently with the wife's sister in Ahmedabad, Gujarat.

(2.) Though both parents are Indian Nationals holding Green Cards, the child Saloni is a U.S. citizen who was borne in the United States.

(3.) In an earlier Interim Application, namely Interim Application No.1977 of 2023, a Division Bench of this Court passed an order on 17/3/2023 asking the parties to apply for conversion of the PIO Card issued to the child Saloni to an OCI Card. This Application was to be made to the FRRO (Foreigners Regional Registration Office), Mumbai.