RAJESHWARI MADABUSHI Vs. FIROZ KHAN

JUDGEMENT

(1.) This is a peculiar case as noted in the order dated 14 November 2019 and 15 November 2019 passed by this Court. Admittedly child Jahnavi is in the de facto custody of the petitioner since almost from the time the child was about 16 days old. The child is now 3 years and 3 months in age. Initially when this matter was heard on 14 November 2019 the Court had considered the issues in regard to the procedure which would be required to be followed by the petitioner to adopt minor Jahnavi. On 15 November 2019 the Court passed a further order which reads thus:-

(2.) Thereafter to enable the petitioner and the child to remain present before the Court in view of the discussions which were held at the hearing on 16 December 2019, the Court passed the following order:-

(3.) Today the petitioner alongwith the child who are pesently residing at Bangalore, are present. I have heard Ms.Sapna Krishnappa, learned Advocate for the petitioner, Ms.Dipal Mehta, learned Amicus Curiae, Mr.O.Harendran, Scrutiny Officer of ICSW.