- (1.) Heard Mrs. M.M. Pall, the learned counsel for the petitioner and Mr. Nipun Bakshi, the learned counsel for the respondents.
(2.) This writ petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard.
(3.) Mrs. Pall, the learned Senior counsel appearing on behalf of the petitioner at the outset submits that it appears that inadvertently the application of the petitioner1 father dated 22.03.2003 has not been annexed with the writ petition. This application was considered by the coordinate Bench in earlier round of litigation at page 32. She submits that the said document has been e. mailed with a copy to Mr. Nipun Baxi. Let it be taken on record.;