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SC: In Transnational Custody Cases, 'Mirror Orders' from Foreign Courts Ensure Welfare of Minor - (30 Oct 2020)

FAMILY

Supreme Court has applied the concept of 'mirror order' in a case involving transnational custody of a child. When a Court allows the shifting of a child to a foreign country, it may impose a condition that the parent in the foreign jurisdiction should also obtain a similar order of custody or ‘mirror order’ for the child from a competent Court there to ensure that the courts of the foreign jurisdiction are also put on notice regarding the matter and to ensure protection of the child.

Tags : SUPREME COURT   TRANSNATIONAL CUSTODY CASES  

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