Allahabad High Court
Pratima Pandey vs State Of U.P. And Another on 3 December, 2022
Author: Vivek Chaudhary
Bench: Vivek Chaudhary
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 4 Case :- MATTERS UNDER ARTICLE 227 No. - 11046 of 2022 Petitioner :- Pratima Pandey Respondent :- State of U.P. and Another Counsel for Petitioner :- Sriram Dhar Dubey Counsel for Respondent :- C.S.C. Hon'ble Vivek Chaudhary,J.
Heard learned counsel for petitioner.
By the present petition, petitioner is praying for expeditious disposal of Divorce Petition No. 164 of 2022 (Pratima Pandey Vs. Ajay Kumar Pandey) pending in the Court of Principal Family Court, Maharajganj, within stipulate period.
The contention of the learned counsel for the petitioner is that the divorce petition was filed in the year 2022 but the same had not been decided till date.
In view thereof, the Court below is expected to decide the divorce petition filed in the year 2022 pending in the Court of Principal Family Court, Maharajganj as expeditiously as possible considering the provision of Section 21(B) of the Hindu Marriage Act, without any unnecessary delay. The Court shall not grant any unnecessary adjournment including the ground of strikes of the lawyers. The parties shall fully cooperate in early disposal of the case.
In view of aforesaid, the petition is disposed of.
Order Date :- 3.12.2022 Krishna* (Vivek Chaudhary,J.)