Allahabad High Court
Dr. Vijay Kumar Shukla ( U/A 227 ) vs Additional District Judge, Ist Room ... on 9 July, 2010
Author: Rajiv Sharma
Bench: Rajiv Sharma
Court No. - 24 Case :- MISC. SINGLE No. - 3855 of 2010 Petitioner :- Dr. Vijay Kumar Shukla ( U/A 227 ) Respondent :- Additional District Judge, Ist Room No.1, Sultanpur & Anr. Petitioner Counsel :- Akhilesh Chauhan Respondent Counsel :- C.S.C. Hon'ble Rajiv Sharma,J.
Heard Mr. Akhilesh Chauhan, learned Counsel for the petitioner and learned Standing Counsel.
Learned Counsel for the petitioner submits that the petitioner has filed Original Suit No. 6 of 2008 under Section 13 (1)(a) of Hindu Marriage Act, 1955, on 2.1.2008. Subsequently, on 9.11.2009, after exchange of oral and documentary evidence, the Court below has passed the order for final hearing as both the parties agreed that no further evidence is required. According to the petitioner, the matter is pending disposal. Being aggrieved, the petitioner and opposite party No.2 both filed an application for early hearing of the case, but the Court below is not deciding the case.
After arguing the matter at length, learned counsel for the petitioner says that he does not want to press the reliefs claimed in the writ petition but restricts his prayer only to the extent that the application for early hearing of the case preferred by the petitioner, contained in Annexure 6 to the writ petition, may be directed to be decided, to which learned Standing Counsel has no objection.
In view of above, the writ petition is disposed of finally with a direction to the opposite party No.1/Additional District Judge is directed to consider and decide the application of the petitioner for early hearing, contained in Annexure 6 to the writ petition, within a maximum period of one month from the date of presentation of a certified copy of this order. Order Date :- 9.7.2010 lakshman