Delhi High Court - Orders
Jagdish Singh Shary vs Central Adoption Resource Authority on 25 July, 2022
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
$~1 to 3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 11168/2020 & CM APPL. 40499/2021
JAGDISH SINGH SHARY ..... Petitioner
Through: None.
versus
CENTRAL ADOPTION RESOURCE AUTHORITY ..... Respondent
Through: Mr. Atul T.N., Amicus Curiae (M-
9811169087)
And
+ W.P.(C) 279/2019 & CM APPL. 40751/2021
RAJWINDER KAUR & ANR ..... Petitioners
Through: None.
versus
CENTRAL ADOPTION RESOURCE AUTHORITY ..... Respondent
Through: Mr. Atul T.N., Amicus Curiae
And
+ W.P.(C) 10064/2019 & CM APPL. 40851/2021
BABY HARISHIKHA ATRE MINOR THROUGH SHEFALI
KULSHRESTHA ..... Petitioner
Through: None.
versus
UNION OF INDIA & ORS ..... Respondents
Through: Mr. Atul T.N., Amicus Curiae
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 25.07.2022
1. None appears for the Petitioners, as also, for the Respondent-CARA as well.
2. As per the last effective order dated 17th February, 2022, an updated Signature Not Verified Digitally Signed By:DEVANSHU JOSHI W.P.(C) 11168/2020 & connected matters Page 1 of 3 Signing Date:26.07.2022 12:44:46 status report was to be filed by CARA in respect of the Petitioners in the present three cases. Further, CARA was directed to file a status report in respect of the following:
"9. Mr. Nagarajan, Id. Amicus Curiae, has also highlighted an issue relating to adoption of children who have been orphaned during the COVID- 19 pandemic, especially in respect of international adoptions in case of children whose relatives wish to adopt them. Let CARA file a status report as to the details of the framework which has been put in place for facilitating adoptions, especially in the case of children who have been orphaned during the COVID-I9 pandemic."
3. On the last date i.e., on 23rd May, 2022, Mr. Vineet Dhanda, ld. CGSC had appeared and had sought time to take instructions and file a fresh status report. The said updated status report in terms of order dated 17th February, 2022 has not been filed. The exact position, insofar as some of the Petitioners are concerned, is also not yet clear to the Court.
4. Today, the submission of Mr. Nagarajan, ld. Amicus Curiae is that the toll free number which is functioning as a helpline is answered by the officials of CARA. However, the said officials are not fully trained to answer queries and provide guidance as to the exact procedure to be followed.
5. The above was also captured in the order dated 23rd May, 2022 wherein a status report was called for. However, no status report has been filed and neither anyone has appeared for CARA. Accordingly, it is deemed appropriate to direct the presence of Ms. Tripti Gurha, CEO of CARA before this Court, on the next date of hearing.
Signature Not Verified Digitally Signed By:DEVANSHU JOSHI W.P.(C) 11168/2020 & connected matters Page 2 of 3 Signing Date:26.07.2022 12:44:466. Let the present order be communicated by the Registry to Mr. Vineet Dhanda, ld. CGSC (M-9811013810), as also, to Ms. Tripti Gurha, CEO, CARA (e-mail: [email protected]).
7. List on 8th September, 2022.
8. These are part-heard matters.
PRATHIBA M. SINGH, J JULY 25, 2022 Rahul/AD Signature Not Verified Digitally Signed By:DEVANSHU JOSHI W.P.(C) 11168/2020 & connected matters Page 3 of 3 Signing Date:26.07.2022 12:44:46