GOURAV JASWAL Vs. GULNAR JOSHI

JUDGEMENT

(1.) Heard learned Senior Counsel Ms. Agni for the Petitioner and Ms. Arundhati Katju, learned Counsel for the Respondent.

(2.) Though notice was issued on 29/04/2024, it is clear from the submissions made by the parties that at present the contention with regard to TRV becomes redundant because the child is having permanent resident Visa.

(3.) Ms. Agni would submit that the Petitioner was supposed to receive intimation in the month of February itself or at the most in April about the status, there was no response from the Respondent.