Bombay HC: While Exercising Parens Patriae Jurisdiction Wish of Minor Need to be Considered - (22 Jul 2025)
CIVIL
Bombay High Court has held that while exercising parens patriae jurisdiction, the wish of the minor as well as attending circumstances need to be considered. When a personal law is pitted against the welfare and comfort of a child, the latter would always have an upper hand.
Tags : BOMBAY HIGH COURT PARENS PATRIAE JURISDICTION PERSONAL LAW
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