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Delhi High Court: Parent Cannot Gain Advantage by Keeping a Child Against a Foreign Court Order - (03 Jul 2026)

FAMILY

Delhi High Court directed return of a minor to his father in Canada in a custody dispute, holding that a parent cannot benefit from violating a foreign court order. It warned that delaying return to claim the child is “settled” promotes forum shopping and weakens judicial discipline.

Tags : PARENT; CHILD; FOREIGN COURT ORDER  

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