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Delhi HC: Cannot Permit Physical Meeting of Father with Minor Son Till Fully Vaccinated - (26 Aug 2021)

FAMILY

Delhi High Court has observed that it cannot pass an order permitting physical meeting of a father with his minor son, who is living with his estranged wife, unless the former is fully vaccinated, while denying an oral request made by the father of a four year old, seeking permission to bring his son home on the occasion of Janmashtami.

Tags : DELHI HIGH COURT   PHYSICAL MEETING OF FATHER WITH MINOR SON  

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