- (1.) Leave granted.
(2.) This appeal is filed against the final judgment and order dated 07.11.2014 passed by the High Court of Delhi at New Delhi in Writ Petition (Criminal) No. 1735 of 2014 whereby the High Court disposed of the Habeas Corpus writ petition filed by the appellant herein for the production and return of the minor daughter by issuing directions.
(3.) It is not necessary to set out the facts of the case in detail except to state that the dispute which revolves around between the parties (wife- appellant herein and husband-respondent no. 2 herein) is essentially in relation to the custody of their minor daughter-Roshni.;