JYOTIRANJAN PANDA Vs. NIBEDITA PANDA

JUDGEMENT

(1.) Mr. Dwivedy, learned advocate appears on behalf of appellant-father. He submits, by impugned judgment dtd. 24/6/2023 his client's petition made under Sec. 6(a) of Hindu Minority and Guardianship Act, 1956 was dismissed citing lack of jurisdiction under Sec. 9 of the Guardians and Wards Act, 1890.

(2.) Mr. Mishra, learned advocate appears on behalf of respondent (mother). He submits, the minor son is a natural born citizen of United States of America (U.S.A.). The Courts in that country have domain over the matter relating to his custody.

(3.) We by our order dtd. 11/1/2024 had put queries to appearing learned advocates, requiring their assistance. Paragraphs-2 and 3 from our order dtd. 11/1/2024 are reproduced below.