LAWS(DLH)-2022-7-118

JAGDISH SINGH SHARY Vs. CENTRAL ADOPTION RESOURCE AUTHORITY

Decided On July 25, 2022
Jagdish Singh Shary Appellant
V/S
Central Adoption Resource Authority Respondents

JUDGEMENT

(1.) None appears for the Petitioners, as also, for the Respondent-CARA as well.

(2.) As per the last effective order dtd. 17/2/2022, an updated status report was to be filed by CARA in respect of the Petitioners in the present three cases. Further, CARA was directed to file a status report in respect of the following:

(3.) On the last date i.e., on 23/5/2022, Mr. Vineet Dhanda, ld. CGSC had appeared and had sought time to take instructions and file a fresh status report. The said updated status report in terms of order dtd. 17/2/2022 has not been filed. The exact position, insofar as some of the Petitioners are concerned, is also not yet clear to the Court.