Nirmala & Others vs . Kaushalya Devi & Anr
2022 Latest Caselaw 3343 HP

Nirmala & others Vs. Kaushalya Devi & anr

CMP(M)s No. 5544 and 5545 of

.

2022 in FAONo. 177 of 2006

12.5.2022 Present: Mr. Anirudh Sharma, Advocate, for the applicant.

CMP No. 5544 of 2022

The instant application has been filed by the

applicant for discharge of his guardian on the ground

that he has attained majority. A perusal of copy of

Aadhar Card, annexed with the application goes to show

that the applicant has now attained majority.

Accordingly, the application is allowed. The next

friend/natural guardian of the applicant is discharged

and he is permitted to pursue the instant lis in his own

right and capacity. The application stands disposed of.

CMP No. 5545 of 2022

The applicant has moved the instant

application for release of amount in a decided case.

There is nothing on record to indicate that the judgment

passed by this Court has been assailed by the aggrieved

party before Hon'ble Supreme Court. Consequently, the

application is allowed. Let amount falling to the share of

the applicant be released in his favour by remitting the

same to his saving bank account, as per details given

in para­4 of the application. The application stands

disposed of.

(Tarlok Singh Chauhan) Judge May 12, 2022

.

     (Kalpana)





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