ST.CATHERINES HOME Vs. KIRAN KASHINATH GORIVALE

JUDGEMENT

(1.) By this Indian Adoption Petition the Petitioner and the Prospective Adoptive Parents have sought adoption of male minor Arnav ('the said male minor') born on 18/6/2023 and admitted to the Petitioner institution on 23/6/2023 as per the order of the Child Welfare Committee (CWC), Mumbai Suburban-II dtd. 23/06/2023 under the provisions of Juvenile Justice (Care and Protection of Children) Act, 2015 ("the Act"). On 7/7/2023, the biological parents executed a Deed of Surrender before the said CWC for further rehabilitation. The Admission Order of the CWC is on record at page No. 22 to the Petition.

(2.) After making due inquiry under Sec. 38 of the Act, the CWC declared the said male minor "Legally Free for Adoption" on 20/9/2023. The Free for adoption order is on record at page No. 21 to the Petition.

(3.) The Prospective Adoptive parents are Indian nationals, residing at Chembur, Mumbai, aged about 48 and 47 years respectively. They have been married for the past 22 years since 18/4/2001 with no biological children.