Allahabad High Court
Sheetal Nagar vs Satendra Kumar Bhati on 12 July, 2021
Author: Y.K. Srivastava
Bench: Yogendra Kumar Srivastava
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 84 Case :- MATTERS UNDER ARTICLE 227 No. - 1239 of 2021 Petitioner :- Sheetal Nagar Respondent :- Satendra Kumar Bhati Counsel for Petitioner :- Jitendra Nath Tiwari, Prabhat Kumar Singh Hon'ble Dr. Yogendra Kumar Srivastava,J.
Heard Sri Prabhat Kumar Singh, learned counsel for the petitioner appearing through video link.
The present application under Section 482 Cr.P.C. has been filed for a direction to direct the Principal Judge, Family Court, Gautam Budh Nagar to decide the Maintenance Petition No.08 of 2017 (Smt. Sheetal Vs. Satendra Kumar Bhati), under Section 125 Cr.P.C, pending before the Principal Judge, Family Court, Gautam Budh Nagar, within a stipulated time.
Counsel for the petitioner has placed reliance on the order sheet of the case pending before the court below, copy whereof has been annexed as annexure-4 to the affidavit in support of the petition, to submit that the proceedings were initiated in the year 2017 and although dates are being fixed in the matter but for some reason or the other the same has been adjourned and the delay in disposal of the application under Section 125 Cr.P.C. is causing undue hardship to the petitioner. Accordingly, a prayer made in this petition is to expedite the proceedings.
Having regard to the aforementioned facts and circumstances and without expressing any opinion on the merits of the case, the present petition is disposed of with an observation that the court below would make an endeavour to decide the aforesaid application in accordance with law as expeditiously as possible, without granting any unnecessary adjournments to either of the parties, provided there is no other legal impediment.
Order Date :- 12.7.2021 Shahroz (Dr. Y.K. Srivastava,J.)