Allahabad High Court
Kavita Gupta And Another vs State Of U.P. And Another on 8 January, 2025
Author: Saurabh Srivastava
Bench: Saurabh Srivastava
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2025:AHC:4296 Court No. - 79 Case :- MATTERS UNDER ARTICLE 227 No. - 13165 of 2024 Petitioner :- Kavita Gupta And Another Respondent :- State of U.P. and Another Counsel for Petitioner :- Manoj Kumar Dwivedi Counsel for Respondent :- C.S.C. Hon'ble Saurabh Srivastava,J.
1. Heard learned counsel for the parties.
2. Present petition has been preferred with the following prayers:-
"I. Issue order or direction in the suitable in nature and expedite the hearing of Petition No.332 of 2022 (Kavita Gupta And Another Vs. Ashish @ Sonu Gupta) and direct to the Additional Principal Judge Family Court - I, Gorakhpur to conclude and decide the Petition No.332 of 2022 (Kavita Gupta And Another Vs. Ashish @ Sonu Gupta) within stipulate period as may be fixed by this Hon'ble Court."
3. It is submitted by learned counsel for petitioners that no interim maintenance has ever been extended in favour of petitioners till today and the matter is pending for more than two years.
4. Per contra, learned AGA vehemently opposed the prayer sought through the instant petition.
5. Considering the innocuous prayer made by learned counsel for petitioners, learned Additional Principal Judge Family Court-I, Gorakhpur is hereby directed to decide the prayer for interim maintenance made at the behest of petitioners in Maintenance Petition No.332 of 2022 (Kavita Gupta And Another Vs. Ashish @ Sonu Gupta) as expeditiously as possible preferably within a period of two months from the date of production of certified copy of this order and after affording proper opportunity of hearing to all concerned.
6. The instant petition stands disposed of accordingly.
Order Date :- 8.1.2025 #Vik/-