MENAGEMENT OF SOM VIHAR APARTMENT OWNERS HOUSING MANTENANCE SOCIETY LIMITED Vs. WORKMEN C O INDIAN ENGINEERING AND GENERAL MAZDOOR
LAWS(SC)-2001-2-22
SUPREME COURT OF INDIA
Decided on
February 22,2001
MANAGEMENT OF SOM VIHAR APARTMENT OWNERS HOUSING MAINTENANCE SOCIETY
Appellant
VERSUS
WORKMEN C/O.INDIAN ENGINEERING AND GENERAL MAZDOOR
Respondents
JUDGEMENT
D. P. Mohapatra, J. -
(1.) Leave granted.
(2.) We have heard the petitioner-Shri Bimlendu Kumar Chatterjee, who appeared in person and learned counsel appearing for the respondents.
(3.) The appellant is the husband of respondent No. 1-Smt. Dipa Chatterjee. The dispute raised in the case relates to the right of the appellant to have custody or at least a right to visit regularly his daughter who is now residing with respondent No. 1.;
(2.) We have heard the petitioner-Shri Bimlendu Kumar Chatterjee, who appeared in person and learned counsel appearing for the respondents.
(3.) The appellant is the husband of respondent No. 1-Smt. Dipa Chatterjee. The dispute raised in the case relates to the right of the appellant to have custody or at least a right to visit regularly his daughter who is now residing with respondent No. 1.;
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