Punjab-Haryana High Court
Gurmukh Singh Bhullar vs Raminder Kaur on 13 November, 2013
Mamta
108 IN
N THE HIGH COURT OF PUNJAB AND HARYANA2013.11.14
AT 15:49
I attest to the accuracy and
CHANDIGARH integrity of this document
CR-6866-2013 (IO)
DECICDED ON 13.11.2013
GURMUKH SINGH BHULLAR ........Petitioner
V/S
RAMINDER KAUR .........Respondent
CORAM HON'BLE MR. JUSTICE S.P.BANGARH
Present: Mr.APS Sandhu, Advocate
for the petitioner.
S.P.BANGARH,J (ORAL)
Petitioner, herein, filed petition under Section 25 of the Guardians and Wards Act, 1890 (Annexure P4) against respondent, who is his wife, for custody of his minor children namely Ramneek Kaur aged 12 years and Parmpal Singh aged 9 years. This petition is pending before Mr. S.S.Jossan, Civil Judge (Senior Division), Amritsar acting as Guardian Judge. The grouse of the petitioner that no order has been passed on application of the petitioner that has been filed by him before the Guardian Judge, Amritsar for grant of interim custody of his minor children. The next date fixed in this case is 25.11.2013 and that is for consideration. It is his grouse that on seven last adjournments, no categoric order has been passed in the case. Now he has sought direction to the Guardian Judge to decide the application for interim custody of the children, as also, the application in an expeditious manner.
Mamta
CR-6866-2013 (IO) -2- 2013.11.14 15:49 I attest to the accuracy and integrity of this document This petition is disposed of with the direction to Mr. S.S.Jossan, Guardian Judge, Amritsar to decide the application of the petitioner expeditiously.
The case is of the year 2013, therefore, no direction can be given to decide the case within a fixed time span. However, the Guardian Judge, Amritsar shall endeavour its best to decide the application for interim custody that has been filed by the petitioner within a period of next two months.
(13.11.2013) (S.P.BANGARH) mamta JUDGE