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.;