Allahabad High Court
Sandeepkumar Pal vs Sunita Pal on 7 May, 2022
Author: Salil Kumar Rai
Bench: Salil Kumar Rai
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 4 Case :- MATTERS UNDER ARTICLE 227 No. - 3508 of 2022 Petitioner :- Sandeepkumar Pal Respondent :- Sunita Pal Counsel for Petitioner :- Urmila Shukla,Akhilesh Kumar Hon'ble Salil Kumar Rai,J.
The present petition has been filed praying for a direction to the Principal Judge, Family Court, Ghazipur to decide Matrimonial Case No. 767 of 2019 filed under Section 13 of the Hindu Marriage Act, 1955.
Without entering into the merits of the case, the Principal Judge, Family Court, Ghazipur is directed to decide the aforesaid case expeditiously preferably within a period of one year from the date a certified copy of this order is produced before him, if still pending, and in case there is no legal impediment in deciding the aforesaid case.
With the aforesaid direction, the petition is disposed of.
It is clarified that the Court has not expressed any opinion either regarding the maintainability of the case or the merits of claim made by the petitioner.
Order Date :- 7.5.2022 Anurag/-