Rajasthan High Court - Jaipur
Harish Bhardwaj vs Kusum Lata Sharma on 25 January, 2018
Author: M.N.Bhandari
Bench: M.N.Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
S.B. Civil Writ Petition No. 1736 / 2018
Harish Bhardwaj S/o Mahesh Chand Sharma, by Caste Brahman,
Aged About 33 Years, At Present Resident of Near Manav Sewa
Ashram, Rajbag, Shahar, Police Station, Kotwali, Sawaimadhopur.
----Petitioner
Versus
Kusum Lata Sharma D/o Ganesh Chand Sharma, by Caste
Brahman, Aged About 38 Years, Resident of House of Ex Municipal
Chairman, Joshiyon Ka Mohalla, Ward No. 13, Uniyara, Police
Station, Uniyara, Distt. Tonk (Raj.)
----Respondent
_____________________________________________________ For Petitioner(s) : Mr. Fahad Hasan for Mr. SS Hasan For Respondent(s) :
_____________________________________________________ HON'BLE MR. JUSTICE M.N.BHANDARI Order 25/01/2018 Learned counsel for petitioner prays for disposal of the writ petition with a direction to the Family Court to hear and decide the pending divorce petition expeditiously.
In view of the limited prayer made above, this writ petition is disposed of with a direction to the Family Court, Sawaimadhopur to expedite proceedings of the pending divorce petition and decide it as expeditiously as possible.
(M.N.BHANDARI) J.
FRBOHRA