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Calcutta High Court: Procedural Delays Cannot Deny a Person’s Right to Adopt - (25 Mar 2026)

FAMILY

Calcutta High Court held that a prospective adoptive parent cannot be denied the right to adopt due to procedural delays, even if the child exceeds the statutory age during proceedings, emphasizing that delays caused by the judicial process should not defeat adoption rights.

Tags : PROCEDURAL DELAYS   RIGHT TO ADOPT   DENY  

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