Bombay High Court
Mswc vs Jayeshkumar Amrutbhai Chauhan And ... on 25 November, 2020
Author: A. K. Menon
Bench: A. K. Menon
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
AND
IN ITS GENERAL AND INHERENT JURISDICTION
JUDGES ORDER NO. 69 OF 2020
IN
INDIAN ADOPTION PETITION NO. 33 OF 2020
M.S.W.C. Asha Sadan ... Petitioner
vs.
Jayeshkumar Amrutbhai & Anr. ... Proposed Adopters
Ms. Dipal G. Mehta for the Petitioner.
Mr. O. Hareendran Nambiar for Indian Council of Social Welfare.
Mr. Arun Kesarkar, 3rd Assistant Master.
CORAM : A. K. MENON, J.
DATED : 25th NOVEMBER, 2020.
(THROUGH VIDEO CONFERENCE) P.C. :
1. The petition is presented through Asha Sadan. It seeks authorisation of adoption of minor male child by the adoptive parents both of whom are said to be Indian citizens residents of Ahmedabad.
The Child Welfare Committee has certified child to be legally free for adoption on 26th December, 2019. The home study report is on record.. Consent and willingness of adoptive parents dated 18 th March, 2020 is on record. Medical reports of the prospective adoptive parents and Child Study report are also on record and are found to be satisfactory. 1/2 3-IAP-33-2020.doc rrpillai
2. The prospective adoptive parents were married on 22 nd February, 2007. Motivation for adoption is disclosed. The prospective adoptive father is self employed as a contractor with various organizations in the mechanical department. He is said to be partner of A. J. Compressor a Micro and Small Medium Enterprise. Partnership deed is also annexed. Income documents are annexed and found to be satisfactory. The prospective adoptive mother is a home maker and stated to be available at all times to look after the child. Minutes of the Adoption Committee meeting recommending adoption and finding the prospective adoptive parents suitable is dated 7th February, 2020. In view of the above the petition is allowed.
3. I am satisfied that the adoption is in the best interests of the child. Accordingly, Judges order is signed separately. Undertakings are accepted.
4. Petition is disposed in terms of the above.
5. This order shall be digitally signed by the Personal Assistant of this Court. The Associate of this Court shall issue authenticated copy of this order along with authenticated copy of the Judge's Order since the certified copy department is currently non-functional.
(A. K. MENON, J.) Rajeshwari R. Pillai Digitally signed by 2/2 Rajeshwari R. Pillai 3-IAP-33-2020.doc Date: 2020.11.26 12:12:06 +0530 rrpillai