Rajasthan High Court - Jodhpur
Kashish Sachdeva vs Priyanka Arora (2023/Rjjd/012678) on 1 May, 2023
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
[2023/RJJD/012678]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 4084/2023
Kashish Sachdeva S/o Shri Keval Sachdeva, Aged About 33
Years, R/o Plot No. 503/3, Prem Nagar-2, Sector 13, Gurugram,
Haryana.
----Petitioner
Versus
Priyanka Arora D/o Shri Vinod Kumar Dang (Arora), R/o Ward
No. 10, Anoopgarh, Sriganganagar, At Present R/o 155 - Gita
Apartment, Gita Colony, New Delhi.
----Respondent
For Petitioner(s) : Mr. Gyan Jyoti Gupta
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 01/05/2023
1. Learned counsel for the petitioner makes a limited prayer that the divorce petition of the petitioner filed on 07.07.2020 before the learned Family Court, No.1, Sri Ganganagar against respondent-wife be decided within a period of six months.
2. This Court, looking into the factual matrix of the case and the limited prayer made, deems it appropriate to dispose of the writ petition while directing the learned Family Court No.1, Sri Ganganagar to decide to divorce petition filed under Section 13(1) (ia) of Hindu Marriage Act in Case No.243/2020 (Kashish Sachdeva Vs. Priyanka Arora), within a period of one year from receiving a certified copy of this order.
3. All pending applications also stand disposed of.
(DR. PUSHPENDRA SINGH BHATI), J.
86-nirmala/-
(Downloaded on 02/05/2023 at 10:43:43 PM) Powered by TCPDF (www.tcpdf.org)