Himachal Pradesh High Court
CMP/5226/2019 on 25 June, 2019
Author: Chander Bhusan Barowalia
Bench: Chander Bhusan Barowalia
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CMP No. 5226 of 2019 in FAO No. 142 of 2008 25.06.2019 Present: Mr. Subhash Chander, Advocate, vice counsel for applicant/respondent No. 5. Mr. Janesh Gupta, Advocate, for the non- applicant.
CMP No. 5226 of 2019 r The present application under Order 32, Rule 12 CPC has been maintained by applicant/respondent No. 5 for discharging his natural guardianship. As per the applicant, at the time of filing of the case, he was minor and was being represented through his mother/natural guardian. However, now the applicant has attained the age of majority, as such, he may be allowed to proceed in his own capacity. The application is duly supported with an affidavit, as well as copy of Parivar register.
Heard. After going through the averments made in the application and copy of Parivar Register, this Court finds that the applicant has now attained the age of majority. Consequently, the present application is allowed and applicant/respondent No. 5, Mr. Sunny @ Sunny Thakur is allowed to pursue the case on his own capacity and his natural guardianship is discharged. The application stands disposed of.
(Chander Bhusan Barowalia) Judge June 25, 2019 (raman) ::: Downloaded on - 28/09/2019 23:57:49 :::HCHP