Punjab-Haryana High Court
Gurjeet Kaur vs Jatinder Singh on 7 September, 2010
C.R. No. 3657 of 2010
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IN THE PUNJAB AND HARYANA HIGH COURT AT
CHANDIGARH
C.R. No. 3657 of 2010 (O&M)
Date of Decision : 07.092010
Gurjeet Kaur
.......... Petitioner
Versus
Jatinder Singh
...... Respondent
CORAM : HON'BLE MR. JUSTICE VINOD K. SHARMA
Present : None.
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VINOD K. SHARMA, J. (ORAL)
The petitioner has invoked the jurisdiction of this Court under Article 227 of the Constitution of India for issuance of direction to the leading Addl. District Judge, Ludhiana to decide the petition titled as "Gurjeet Kaur Vs. Jatinder Singh" filed under Section 13 of the Hindu Marriage Act, expeditiously on the ground that the respondent has gone abroad and has given power of attorney to his sister, who is unnecessary prolonging the matter.
The respondent was not served for the date fixed, fresh notice was ordered to be issued. The notice could not be served on respondent as he is stated to be out of India.
The comments from the learned Addl. District Judge, Ludhiana have been received. The comments show, that the delay in disposal of the case is on the part of the petitioner, as in spite number of opportunities having been granted, she has chosen not to C.R. No. 3657 of 2010 -2- ***** examine any witness.
No ground, therefore, is made out for issuance of any direction prayed for.
No merit.
Dismissed.
07.09.2010 (VINOD K. SHARMA) 'sp' JUDGE