Delhi High Court - Orders
Baby Aanchal, Minor, Through Her Next ... vs Central Adoption Resource Authority on 23 May, 2023
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
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* 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: Mr. Sushil Kr. Sharma, Advocate.
versus
CENTRAL ADOPTION RESOURCE AUTHORITY ..... Respondent
Through: Mr. Apoorv Kurup (CGSC) with
Ms. Kirti Dadheech, Adv. for UOI.
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 23.05.2023
1. This hearing has been done through hybrid mode.
2. On the last date of hearing, the Court had directed CARA to place on record an affidavit on how inter-country adoption can be enabled in the present petition in view of the judgment of this Court in W.P.(C) 11168/2020 titled Jagdish Singh Shary v Central Adoption Resource Authority.
3. Today, on behalf of CARA, further time is sought to file the affidavit in terms of the above order dated 11th April, 2023.
4. Considering that the Petitioner is a minor, who has filed the present writ petition through her nani seeking issuance of No Objection Certificate, last and final opportunity is given to CARA to file the affidavit by 5th July, 2023 failing which the same would not be taken on record without payment of Rs.10,000/- as costs to the Petitioner.
5. If the affidavit is filed, the Petitioner is permitted to respond to the same within 2 weeks.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 24/09/2023 at 23:38:00
6. List on 18th August, 2023.
PRATHIBA M. SINGH, J MAY 23, 2023/dk/sk This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 24/09/2023 at 23:38:00