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SC Stays Kerala HC Judgment Allowing Live-In Couple to Reclaim Surrendered Biological Child - (04 May 2021)

FAMILY

Supreme Court has stayed the operation of a Kerala High Court judgment that restored the custody of a surrendered child to his biological parents, a couple in a live-in relationship on appeal of the adoptive parents.

Tags : SUPREME COURT   RECLAIMING SURRENDERED BIOLOGICAL CHILD  

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