- (1.) Heard Sri K.P. Shukla, learned counsel for the petitioner.
(2.) No one appears for respondent no. 2 despite order dated 11.3.2014 holding service of notice upon her to be sufficient.
(3.) Petitioner applied under Section 25 of the Guardians and Wards Act, 1890 (in short 'Act') for the custody of his three minor children.;