Abhay Chaturvedi,J. - (1.) The child Mst. 'H' has been produced before us from the Balika Gruh Udaipur where we had sent her on 15.10.2019.
(2.) We conferred with her. With full confidence at her command, she states that she is not desirous to go with her parents and would rather continue to stay at Balika Gruh Udaipur till she attains the age of majority.
(3.) In this view of the matter, we hereby direct that the corpus shall be sent back to the Balika Gruh Udaipur and shall continue to stay there. The Child Welfare Committee, Udaipur shall continuously monitor the well-being and welfare of the child and make a review of the situtation at quarterly intervals. In case, at any subsequent point of time and before attaining the age of majority, the child agrees to go with her parents, this fact shall be intimated to the Government Advocate who shall be at liberty to file an application for seeking such direction from this Court by getting the matter reviewed.;