Allahabad High Court
Manish Sharma vs Smt. Neeru Sharma on 29 July, 2022
Author: Piyush Agrawal
Bench: Piyush Agrawal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 7 Case :- MATTERS UNDER ARTICLE 227 No. - 5755 of 2022 Petitioner :- Manish Sharma Respondent :- Smt. Neeru Sharma Counsel for Petitioner :- Sushil Kumar Shukla,Shivam Shukla Hon'ble Piyush Agrawal,J.
Heard learned counsel for the petitioner.
No notice be issued to the private respondents taking into consideration the nature of the order proposed to be passed.
The petitioner before this Court is seeking a direction to the Principal Judge, Family Court, Saharanpur to decide Divorce Petition No. 27 of 2022 (Manish Sharma Vs. Neeru Sharma) within stipulated period of time.
It is argued by the learned counsel for the petitioner that since the matter is pending consideration, the petitioner is suffering irreparable loss.
Considering the facts and circumstances of the case, without expressing any opinion on the merits of the issue, the present petition stands disposed of finally with a direction to the concerned court below to consider and decide the aforesaid case in accordance with law expeditiously and preferably within a period of one year from the date of receipt of certified copy of this order, but certainly after giving opportunity to the parties concerned and without granting unnecessary adjournments to either of the parties, if there is no legal impediment.
It is made clear that no unnecessary adjournments shall be granted to either of the parties and in case any adjournment is sought on behalf of the parties, same shall be granted after imposing cost of Rs. 500/- per adjournment upon the party concerned.
Order Date :- 29.7.2022 Rahul Dwivedi/-