POONAM DATTA Vs. KRISHANLAL DATTA

JUDGEMENT

(1.) Special leave granted.

(2.) The appellant applied to the High Court of Punjab and Haryana at Chandigarh for a writ of habeas corpus alleging that her minor son Vaibhav Datta was being detained by the respondents 1 to 3. The High Court summarily dismissed the petition by adding "Krishanlal Datta respondent No. 1 shall be entitled to receive the interest accruing on the Fixed Deposit Receipts in the name of the minor child Vaibhav Datta as long as the minor child is in his legal custody."

(3.) Notice was issued on the special leave petition and respondents appeared before this Court. Several orders were made by this Court with a view to bringing about a settlement between the parties. That has, however, not worked out successfully and the matter has now to be finally disposed of on merit.