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SC: Object of Plea for Child's Custody is to Determine in Whose Custody Best Interest of Child Lies - (18 Jul 2022)

FAMILY

Supreme Court has held that in petition seeking writ of habeas corpus in matter relating to custody of child, the Court exercises an inherent jurisdiction, independent of any statute and therein the paramount consideration of the Court is to ascertain what is in the best interest of the child.

Tags : SUPREME COURT   CHILD CUSTODY   WELFARE   INHERENT JURISDICTION  

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