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Supreme Court Stays High Court Proceedings Against Cadila Pharma CEO in Child Custody Case - (16 Dec 2019)

FAMILY

Supreme Court has stayed the proceedings before the Bombay High Court against Rajiv Modi, Chairman and CEO of Cadila Pharmaceuticals, on a petition filed by his estranged wife seeking custody of their 19-year-old son. The Apex Court questioned the woman for filing a habeas corpus petition in a family matter.

Tags : SUPREME COURT   CHILD CUSTODY  

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