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Judgment
Harsimran Singh Sethi, J
Present petition has been filed seeking a direction to respondent No.1 to decide the application of the petitioner dated 25.02.2020 (Annexure P-4), filed under the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 which is pending consideration before respondent No.1.
Learned counsel for the petitioner submits that more than seven months have elapsed but the claim of the petitioner, as raised in the application, which has been submitted under the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 is still pending consideration with respondent No.1 and delay in deciding the said application is causing prejudice to the petitioner.
Notice of motion.
Mr. Aditya Pal Singla, Advocate, who has joined the proceedings through video conference, accepts notice on behalf of the respondent No.1.
Learned counsel appearing on behalf of respondent No.1 submits that he has instructions from respondent No.1 to say that respondent No.1 has no objection to decide the application of the petitioner dated 25.02.2020 (Annexure P-4) in a time bound manner by passing an appropriate speaking order.
Without commenting upon the merits of the case or about the entitlement of the petitioner for the relief which has been claimed by her in the application dated 25.02.2020 (Annexure P-4), the present writ petition is disposed of with a direction to respondent No.1 to decide the application dated 25.02.2020 (Annexure P-4) within a period of four weeks from the receipt of copy of this order.
It is made clear that while passing the order, respondent No.1 will also hear all the parties, who are likely to be effected by the said decision.