1. We have heard the learned counsel for the parties.
2. On the request of learned counsel for the appellant, we are granting time of 15 days to comply with the earlier order passed by this Court to send the boy to “COL SATSANGI'S KIRAN MEMORIAL PUBLIC SCHOOL” CSKMAEC, SATBARI, CHATTARPUR, NEW DELHI-110074.
3. Learned counsel for the appellant shall file an affidavit in compliance of the order of this Court.
4. List after two weeks.