(1.) The present contempt application is filed by the father of the minor son on the allegation of violation of the order passed by this Court in CO No. 2565 of 2018 with CAN No. 7038 of 2018(Sri Saurov Kumar Mandal -vs-Smt. Madhura Das) dated November 26, 2018 wherein this Hon'ble Court passed the following order:
(2.) Before proceeding further, this Court finds that the facts are required to be brought on record as the present case is having chequered history.
(3.) The marriage between the petitioner and the respondent was solemnised on June 8, 2010 (now decree of divorce between the parties have been passed) and out of the wed-lock a male child, Master Priyam Mandal was born on May 23, 2011. A dispute between the petitioner and the respondent has arose with regard to the custody of the minor child on the allegation that the respondent had left her matrimonial home with the minor child of her own accord on June 14, 2014 and started residing at her parent's house and was not allowing the petitioner to see his minor child.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN