Supreme Court - Daily Orders
Gaurav Raheja vs Neha on 3 June, 2020
Bench: D.Y. Chandrachud, Hemant Gupta, Ajay Rastogi
SLP(Crl) 2553/2020
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ITEM NO.31 Virtual Court 4 SECTION II-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No.2553/2020
(Arising out of impugned final judgment and order dated 01-06-2020
in CRWP No. 3013/2020 passed by the High Court of Punjab & Haryana
at Chandigarh)
GAURAV RAHEJA Petitioner(s)
VERSUS
NEHA & ORS. Respondent(s)
(With appln.(s) for interim relief, exemption from filing c/c of
the impugned judgment and exemption from filing affidavit)
Date : 03-06-2020 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s) Ms. Meenakshi Arora, Sr. Adv.
Mr. Abhimanyu Tewari, AOR
Reginald Valsalan, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to entertain the Special Leave Petition under Article 136 of the Constitution of India. However, since the guardianship proceedings are still Signature Not Verified Digitally signed by pending, we clarify that the observation in the impugned CHETAN KUMAR Date: 2020.06.03 18:20:36 IST Reason: order of the High Court, which were in the context of SLP(Crl) 2553/2020 2 disposing of the petition for habeas corpus, shall not come in the way of final disposal of the guardianship proceedings. The trial court shall deal with the guardianship proceeding uninfluenced by the observations. We leave it open to the petitioner to move the court for guardianship proceedings which are pending, for such further orders as may be warranted in regard to the visitation rights. We request the trial court to expeditiously dispose of the proceedings pending before it.
Ms. Meenakshi Arora, learned senior counsel appearing on behalf of the petitioner states that in compliance with the order of the High Court, the custody of the child will be handed over to the mother during the course of the day.
Subject to the above observations, the Special Leave Petition is dismissed.
Pending application(s), if any, stand disposed of.
(Chetan Kumar) (Saroj Kumari Gaur)
A.R.-cum-P.S. Court Master