VEER SINGH Vs. KINRI DHIR

JUDGEMENT

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

(2.) When the aforesaid matter was taken up by the learned Principal Judge, Family Court, South East District, Saket on 10/7/2024, the petitioner herein stated that he did not wish to oppose the above petition under Ss. 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.

(3.) 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.