SWATI KANAKBEN PATEL Vs. RAMESH RAMANLAL GANDHI

JUDGEMENT

(1.) BOTH these petitions will be disposed of by this common Judgment and Order.

(2.) CUSTODY petition is filed by the petitioner Smt.Swati Ashok Patel, praying that she be appointed guardian of her minor son Bhavin Harshad Patel.' She has also sought declaration from this court that the Respondents Ramesh Ramanlal Gandhi and his wife Kokilaben have no right to claim either the custody or the guradianship of the said minor child Bhavin Harshad Patel.

(3.) IT appears that this matter was argued before five other learned Judges, before it was taken up by me for hearing.' It also appears that various orders came to be passed from time to time regarding access to Swati Ashok Patel who has been residing in U.S.A. with respect to the minor child Bhavin Harshad Patel who was in the custody of the Respondent Shri Ramesh Ramanlal Gandhi.