FAO/396/1997
2021 Latest Caselaw 419 HP

CMP Nos.393 &394 of 2021 in FAO No.396 of 1997

07.01.2021 Present: Mr. Rajesh Verma, Advocate, for applicant/

.

respondent No.2.

(Through Video Conferencing)

CMP No.394 of 2021

By way of this application filed under Order

32, Rule 12 read with Section 151 of the Code of Civil

Procedure, applicant/respondent No.2 has prayed that

as he has attained the age of majority, in these

circumstances, next friend of the applicant, who was

pursuing the case on his behalf, in his capacity as

father and natural guardian, be discharged and

applicant/respondent No.2 be permitted to pursue the

case in his own capacity. In support of the prayer

made in the application, copy of Secondary School

Examination Certificate of the applicant has been

annexed, a perusal of which shows that he has

attained the age of majority.

No reply to the application is intended to be

filed by the non-applicants.

After hearing learned counsel for applicant/

respondent No.2, this application is allowed and

father of applicant/ respondent No.2 is discharged

as guardian of applicant/respondent No.2 and he is

.

permitted to pursue his case in his own capacity. The

application stands disposed of.

CMP No.393 of 2021

This is an application, under Section 151 of

the Civil Procedure Code, filed by

applicant/respondent No.2, for release of amount.

According to learned counsel for applicant,

the judgment has attained finality. As such,

application is allowed and balance amount falling to

the share of applicant, alongwith up-to-date interest,

is directed to be released in his favour. The amount be

remitted directly into the bank account as per

particulars annexed with the application. Application

stands disposed of.

(Ajay Mohan Goel) Judge January 07, 2021 (Rishi)