Allahabad High Court
Jitendra Kumar Kharwar vs Smt. Sita Devi on 24 June, 2021
Author: Prakash Padia
Bench: Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 9 Case :- MATTERS UNDER ARTICLE 227 No. - 2260 of 2021 Petitioner :- Jitendra Kumar Kharwar Respondent :- Smt. Sita Devi Counsel for Petitioner :- Amit Kumar Singh Hon'ble Prakash Padia,J.
Matter is taken up through video conferencing.
Heard learned counsel for the petitioner.
In view of the order proposed to be passed, notices need not go to the respondent.
The petitioner has preferred the present petition under Article 227 of the Constitution of India inter-alia with the prayer to direct the Additional Principal Judge, Family Court No.1, Varanasi to decide the Divorce Case No.651 of 2017 (Jitendra Kumar Kharwar Vs. Smt. Sita Devi) expeditiously.
It is contended by learned counsel for the petitioner that the matter is pending since long and various dates were fixed, till date no decision has been final taken and prays for expeditious disposal.
Considering the facts and circumstances of the case, without expressing any opinion on the merits of the issue, the present petition stands disposed of finally with a direction to the court below to consider and decide the aforesaid case in accordance with law expeditiously and preferably within a period of one year from the date of production of a copy of this order downloaded from the official website of this Court but certainly after giving opportunity to the parties concerned and without granting unnecessary adjournments to either of the parties.
Order Date :- 24.6.2021 saqlain