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Ker. HC: If No Remedy Available in Foreign Court, Indian Court Can Protect Best Interest of Child - (19 Dec 2023)

CIVIL

Kerala High Court has held that the Court steps into the shoes of a parent invoking parens patriae jurisdiction, only in circumstances where the Court forms an opinion that the jurisdiction of a foreign country can’t be availed by the party concerned.

Tags : KERALA HIGH COURT   FOREIGN COURT   CHILD   REMEDY  

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