SEEMA KAPOOR Vs. DEEPAK KAPOOR

JUDGEMENT

(1.) Seema Kapoor and Surinder Kumar have filed this revision petition challenging the order dated 03.11.2006 passed by the Additional Civil Judge(Senior Division) Dasuya, directing Seema Kapoor and Surinder Kumar to hand over the interim custody of Aishley Kapoor born on 14.08.1999 to natural parents.

(2.) In this revision petition, operation of the impugned order i.e. 03.11.2006 was stayed.

(3.) Aishley Kapoor is now more than 18 years of age. Hence, I am of the considered opinion that this revision petition as well as proceedings before the trial Court under the Guardians and Wards Act have become infructuous as with the lapse of time, no further order under the Guardians and Wards Act can be passed.