Chattisgarh High Court
Smt. Shivangi Verma (Shivangi Kasar, ... vs Shani Verma on 27 August, 2021
Author: Rajendra Chandra Singh Samant
Bench: Rajendra Chandra Singh Samant
Page 1 of 2
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
W.P.(227) No. 423 of 2021
1. Smt. Shivangi Verma (Shivangi Kasar, W/o. Shani Verma, D/o Mukesh
Kasar,
2. Pakhi Verma, aged about 2 years,
Petitioner No.2 Minor Through Legal Representative Mother Smt.
Shivangi Verma (Shivangi Kasar)
Both are R/o Kakali Para, Police Station Raipur, District Raipur,
Chhattisgarh.
---- Petitioners
Versus
Shani Verma, S/o. Sh. Ramakant, R/o Near Jain Dharshala, Lalpura, Police
Station, Kotwali, District Etawah (U.P.)
---- Respondent
For Petitioner : Mr. Gaurav Singhal, Advocate Hon'ble Shri Justice Rajendra Chandra Singh Samant Order On Board 27/08/2021
1. This petition has not been brought against any specific order but it is filed seeking issuance of direction to the learned Family Court to expedite the proceeding in the Hindu Marriage Act Case No. 682 of 2019 and the M.J.C. No.396 of 2019, pending before the Principal Judge, Family Court, Raipur..
2. Considered on the submissions.
Page 2 of 2
3. On perusal of the order sheets, it appears that notice to the respondent has not been served till date in both the cases, therefore, the petition is disposed of at motion stage. The learned Family Court, Raipur is directed to expedite the proceeding in both the cases mentioned here- in-above. The learned Family Court, Raipur is also directed to make special effort to dispose of H.M.A. Case No. 682 of 2019 within time frame specially within a period of six months.
Sd/-
(Rajendra Chandra Singh Samant) Judge Balram