Allahabad High Court
Smt Puspa vs Sanjay @ Sanju on 23 July, 2024
Author: Neeraj Tiwari
Bench: Neeraj Tiwari
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2024:AHC:117409 Court No. - 51 Case :- MATTERS UNDER ARTICLE 227 No. - 8533 of 2024 Petitioner :- Smt Puspa Respondent :- Sanjay @ Sanju Counsel for Petitioner :- Ramesh Chandra Upadhyay Hon'ble Neeraj Tiwari,J.
1. Heard learned counsel for the petitioner.
2. Present petition has been filed with following prayer:-
"(i). Issue an order or direction to the Family Court, Agra to decide the Misc Application No. 61 of 2023 (Smt. Puspa Vs. Sanjay @ Sanju), under Order 09 Rule 13 read with Section 151 C.P.C. in Case No. 1860 of 2017 (Sanjay @ Sanju Vs. Smt. Puspa), under Section 9 of the Hindu Marriage Act, pending before the Additional Principal Judge, Family Court, Agra within stipulated time preferably on the next date fixed ."
3. Learned counsel for petitioner submitted that aforesaid application is pending since long. Therefore, a direction may be issued to Additional Principal Judge, Family Court, Agra to decide the same at the earliest.
4. In the facts and circumstances of the case, the present petition is disposed of with direction to Additional Principal Judge, Family Court, Agra to decide Misc Application No. 61 of 2023 (Smt. Puspa Vs. Sanjay @ Sanju), under Order 09 Rule 13 read with Section 151 C.P.C. in accordance with law, if possible within a period of three months from the date of production of certified copy of this order after providing opportunity of hearing to all concerned and without granting any unnecessary adjournment to either of the parties.
Order Date :- 23.7.2024 AKT