Baby Aanchal, Minor, Through Her Next ... vs Central Adoption Resource Authority on 11 April, 2023

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Delhi High Court - Orders

Baby Aanchal, Minor, Through Her Next ... vs Central Adoption Resource Authority on 11 April, 2023

Bench: Prathiba M. Singh

                          $~22
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +                        W.P.(C) 2224/2020
                                BABY AANCHAL, MINOR, THROUGH HER NEXT FRIEND,
                                SMT. SATYA DEVI                   ..... Petitioner
                                             Through: None.
                                             versus

                                CENTRAL ADOPTION RESOURCE
                                AUTHORITY                               ..... Respondent
                                               Through: Mr. Apoorv Kurup, Ms Kirti
                                                        Dadheech, Mr. G Ravi Kumar & Mr.
                                                        Sumit   Bhargava,      Advs.    (M:
                                                        8420119110)
                                CORAM:
                                JUSTICE PRATHIBA M. SINGH
                                         ORDER

% 11.04.2023

1. This hearing has been done through hybrid mode.

2. None appears for the Petitioner.

3. Vide order dated 28th February 2023, this Court had directed the ld. Counsel for Central Adoption Resource Authority ('CARA') to seek instructions as to whether the Petitioner's case can be processed in terms of the latest Regulations issued in 2022. In addition, a competent official from CARA was directed to be present on the next date of hearing.

4. In compliance with the order dated 28th February, 2023, the official from CARA is present in Court. A perusal of the writ petition shows that the petition has been filed by the minor Baby Aanchal through her next friend i.e., her maternal grandmother (Nani) seeking the issuance of a no objection certificate ('NOC') from CARA.

Signature Not Verified Digitally Signed By:RAHUL Signing Date:13.04.2023 12:41:21

5. The official from CARA submits that except the adoption deed, birth certificate and other documents, the verification by the District Magistrate has not been filed before CARA.

6. Let CARA place on record an affidavit as to how inter country migration can be enabled in the present petition following the decision of this Court in W.P.(C) 11168/2020 titled Jagdish Singh Shary vs Central Adoption Resource Authority. Let the affidavit be filed within 4 weeks.

7. Ld. counsel for the Petitioner be given intimation by the Registry. The Petitioner, who appears to have now attained the age of majority, shall also join the proceedings, either virtually or physically on the next date of hearing.

8. List on 23rd May, 2023 on top of the Board.

9. Today's order shall be communicated to ld. Counsel for the Petitioner by the Registry.

PRATHIBA M. SINGH, J.

APRIL 11, 2023/dk/am Signature Not Verified Digitally Signed By:RAHUL Signing Date:13.04.2023 12:41:21

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Delhi High Court - Orders