Allahabad High Court
Rajesh Chaudhary vs Neha Chaudhary And Another on 8 July, 2019
Author: Manoj Kumar Gupta
Bench: Manoj Kumar Gupta
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 40 Case :- MATTERS UNDER ARTICLE 227 No. - 4969 of 2019 Petitioner :- Rajesh Chaudhary Respondent :- Neha Chaudhary And Another Counsel for Petitioner :- J.B. Singh Hon'ble Manoj Kumar Gupta,J.
The only prayer made in the instant petition is for issuing direction to the court below, before whom Petition No.24 of 2017 under Section 13 (1) (A) of the Hindu Marriage Act, 1955 is pending, to decide the same within a specified time frame.
Learned counsel for the petitioner submitted that opposite party no.1 has already entered appearance in the proceedings and is contesting the same. The court has also framed issues on 7.2.2019.
Section 21-B of the Hindu Marriage Act specifically provides that all proceedings under the Act should be held on a day to day basis and effort should be made to conclude the proceedings as far as possible within six months from the date of service of the petition on the respondent.
In view of the aforesaid provisions under the Act, I am of the opinion that no further direction is required.
The petition is accordingly disposed of.
(Manoj Kumar Gupta, J) Order Date :- 8.7.2019 SL