As per the case facts a mother filed a writ petition to gain custody of her minor children who were born from her marriage with the respondent-father The couple had ... lived in the USA and then returned to India The mother sought compliance with a US court order for the children's return to the US and requested the CBI to trace the untraceable father and children The matter reached the Supreme Court as a dispute over child custody The question arose concerning the welfare of the minor children and which parent should be granted custody considering international orders and the children's best interests Finally the Supreme Court emphasized that a child's best welfare typically lies in a loving environment with both parents It underscored the importance of protecting children from adult problems The Court also commended a Delhi High Court ruling on similar matters The Registry was directed to ensure compliance with the court's directions