RAJNEESH SIDHU Vs. NAVNEET KAUR

JUDGEMENT

(1.) On 11/3/2019, the following order had been passed:-

(2.) Notice having been issued in this petition yesterday, today Mr.Gupta, learned counsel for the respondent, has filed in Court affidavits of the respondent, i.e. the mother of the child, of her brother Navjot Singh, of her mother Labh Kaur, as also of her father Gurnam Singh, with each affidavit showing the executants thereof to be living in House No.2506, BSNL Society, Sector 50, Chandigarh.

(3.) In the affidavit of the respondent, it is stated that her father and mother have both retired from the Punjab Education Department. Her brother is stated to be working as an Excise and Taxation Officer in the Department of Excise, Punjab, posted at Mohali, and that she, her brother and parents are living together in the house, the address of which is given in the affidavit.