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Gujarat HC Allows Habeas Corpus Petition; Directs Children’s Return To New Zealand - (14 Feb 2022)

FAMILY

Gujarat High Court has directed the Husband to hand over the custody of the three young children to the Mother situated in New Zealand, emphasising the significance of a mother's guardianship in the upbringing of her children.

Tags : GUJARAT HIGH COURT   CHILDREN’S RETURN TO NEW ZEALAND  

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