- (1.) Leave granted.
(2.) In compliance with our order dt. 31-08-2001, the respondent is present with the child. The appellant no. 1 is also present in court.
(3.) The controversy raised in this appeal relates to custody of the minor girl named 'aaliya' aged about four years. The appellants are maternal grandmother and aunt (mother's sister) of the child and the respondent is her father. The appellants have assailed the order passed by the single judge of the Delhi High Court on 11. 07.2000 in which he restrained the appellants from forcibly taking custody of the child from the respondent which was confirmed by the division bench by the order dated 02. 02.2001. The operative portion of the order passed by the learned single judge reads as under : " I accordingly restrain the defendants from forcibly taking custody of the child from the plaintiff. However, this order will not in any way come in their way to take custody of the child in accordance with law. No further orders are required to be passed on this application and the same stands disposed of. ";