ADITYA MADAN Vs. STATE

JUDGEMENT

(1.) Present application has been filed on behalf of petitioner seeking early hearing. Since counsel for the respondents are also present, with the consent of all concerned, date is preponed and matter as such has been taken up for final hearing.

(2.) The guardianship petition has been filed by respondent no. 2 herein. Such petition has been filed under Sec. 14 of the Rights of Persons with Disabilities Act, 2016 read with Mental Healthcare Act, 2017 for appointment of guardian.

(3.) When the above-said petition was pending before the learned Trial Court, an application under Order VI Rule XVII CPC was moved by the petitioner seeking amendment in the petition and by virtue of amendment, she merely wanted to incorporate one prayer to the following effect: -