REGENT COMPUTRONICS PVT. LTD.

Shalini @ Rohini Appellant

V/S

Kumarkartik S/O. Shankarrao Respondents

Referred Judgements :-

K. SUGANDHA KUMAR VS. SMT. K. VIJAYA LAXMI [REFERRED TO]
KANTI DEVI VS. POSHI RAM [REFERRED TO]
SHYAM LAL ALIAS KULDEEP VS. SANJEEV KUMAR [REFERRED TO]
RAJESH FRANCIS VS. PREETHI ROSLIN [REFERRED TO]
NANDLAL WASUDEO BADWAIK VS. LATA NANDLAL BADWAIK [REFERRED TO]
APARNA AJINKYA FIRODIA VS. AJINKYA ARUN FIRODIA [REFERRED TO]

JUDGEMENT

(1.) By consent of both sides, heard finally at the stage of admission.

(2.) This petition takes exception to the order dtd. 17/02/2020 passed by the Family Court below Exh.51 in Petition No.A-457/2023 accepting the request made by the respondent-husband of conducting DNA Profiling Test to decide legitimacy of the child born on 27/07/2013.

(3.) The facts which led to filing of this petition can be narrated in brief as under :

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SHALINI @ ROHINI Vs. KUMARKARTIK S/O. SHANKARRAO

Referred Judgements :-

JUDGEMENT

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