Veer Singh vs Kinri Dhir

Manoj Jain, J

The present petition has been filed by Mr. Veer Singh, who is defending a Guardianship Petition No.24/2021 before the learned Trial Court.

When the aforesaid matter was taken up by the learned Principal Judge, Family Court, South East District, Saket on 10.07.2024, the petitioner herein stated that he did not wish to oppose the above petition under Sections 7, 10 and 25 of the Guardians and Wards Act, 1890. However, since Ms. Dhir had expressed some reservation and apprehension, the Court thought it appropriate to proceed with the matter on merits.

During  course  of  the  arguments,  learned  counsel  for  the petitioner Veer Singh states that he would file affidavit before the learned Trial Court, clearly and specifically mentioning therein that he does not wish to contest the matter and the learned Trial Court may be requested to pass appropriate orders, based on such affidavit to be filed by him.

After hearing both the sides, the present petition is disposed of with the observation that the petitioner Veer Singh would be at liberty to file any such affidavit or application before the learned Trial Court, expressing his inclination not to contest the matter. It would be upto the learned Trial Court to consider such affidavit and to pass appropriate order, either with respect to the entire petition or part thereof.

It is clarified that this Court has not expressed any opinion with respect to the merits of the case. All the rights and contentions of the parties are reserved.