REGENT COMPUTRONICS PVT. LTD.

Cheenu Gopi Appellant

V/S

STATE OF A.P. Respondents

Referred Judgements :-

ELIZABETH DINSHAW VS. ARVAND M.DINSHAW [REFERRED TO]
ROSY JACOB VS. JACOB A CHAKRAMAKKAL [REFERRED TO]
SUMEDHA NAGPAL VS. STATE OF DELHI [REFERRED TO]
SYED SALEEMUDDIN VS. RUKHASANA [REFERRED TO]
NITHYA ANAND RAGHAVAN VS. STATE OF NCT OF DELHI AND ANOHTER [REFERRED TO]
TEJASWINI GAUD AND ORS VS. SHEKHAR JAGDISH PRASAD TEWARI AND OTHERS [REFERRED TO]

JUDGEMENT

(1.) This Writ Petition is filed under Article 226 of the Constitution of India. It involves a contest between Petitioner and Respondents 6 & 7 over the custody of child born out of wedlock between the petitioner and the deceased daughter of respondents No.6 & 7. The respondents 1 to 5 are State.

(2.) The petitioner/father has prayed for the following relief:

(3.) The summary of the case of the petitioner/father is as under:

Click here to view full judgment.

CHEENU GOPI Vs. STATE OF A.P.

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address