- (1.) Leave granted.
(2.) Being aggrieved by the judgment of the High Court of Delhi dated the 21 st of February, 2011 in CM(M) 1018 of 2010, these appeals have been filed by the parties before the High Court, who are parents of two children, whose custody is the subject matter of these appeals.
(3.) As the impugned order is challenged in both these appeals, both the appeals were heard together and they are being decided by this common order. For the sake of convenience, parties to the litigation have been referred to hereinbelow as arrayed in Civil Appeal arising out of Special Leave petition No. 13254 of 2011.;