Lalit Kumar Jatwar vs Smt. Sushma Jatwar 50 Wps/8066/2018 ... on 6 December, 2018

[Cites 4, Cited by 9]

Chattisgarh High Court

Lalit Kumar Jatwar vs Smt. Sushma Jatwar 50 Wps/8066/2018 ... on 6 December, 2018

Bench: Sanjay K. Agrawal

                                          1

                                                                          NAFR

                  HIGH COURT OF CHHATTISGARH, BILASPUR

                             W.P. (227) No. 1034 of 2018

         Lalit Kumar Jatwar, S/o Ramjhul Jatwar, aged about 37 years, R/o
         Village Ghonghadih, Tahsil Takhatpur, District Bilaspur (C.G.) at
         present through Sarvesh Yadav, Bus Stand, Narmadpur, Mainpat,
         Tahsil Mainpat, District Surguja (C.G.)
                                                 ---- Petitioner/Applicant

                                        Versus

         Smt. Sushma Jatwar, W/o Lalit Kumar Jatwar, aged about 40 years,
         R/o Krishna Nagar, Raipur, District Raipur (C.G.) at present R/o
         Village Kura, Atal Awas House No. 233, Tahsil Dharsiwan, District
         Raipur (C.G.)                  --- Respondent/Non-applicant

For Petitioner : Mr. Manoj Paranjpe, Advocate.

For Respondent : None.

Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 06/12/18

1. Learned counsel appearing for the petitioner submits that the application filed by the petitioner under Section 7, 8 of the Guardian and Wards Act, 1890 read with Section 6 of Hindu Minority and Guardianship Act, 1956 for the custody of his child is pending consideration before the Family Court, Raipur since 10.04.2018 that may be directed to be decided expeditiously.

2. I have heard learned counsel for the petitioner.

3. Looking to the relief claimed in the application and taking into consideration the decision rendered by Supreme Court in Bhuwan Mohan Singh v. Meena and Others1, the Family Court, Raipur is directed to conclude the trial and decide it within a period of six months from the date of receipt of copy of this order. The petitioner would be at 1 (2015) 6 SCC 353 2 liberty to move appropriate application before the said court for visiting rights in accordance with law.

5. With the aforesaid observation, the writ petition stands disposed of. No order as to cost(s).

6. A copy of the order be sent to the Family Court, Raipur directly as well as through the concerned District Judge by email and Fax for needful and compliance.

SD/-

(Sanjay K. Agrawal) Judge Priyanka

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