Rajasthan High Court - Jaipur
Vishal Kaushik vs Judge Family Court Ajmer Anr on 1 November, 2012
Author: Mohammad Rafiq
Bench: Mohammad Rafiq
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR S.B. CIVIL WRIT PETITION NO.17485/2012 Vishal Kaushik vs. The Judge, Family Court & Anr. Date of order : 01/11/2012. HON'BLE MR.JUSTICE MOHAMMAD RAFIQ Shri Neeraj Batra for the petitioner.
****** The petitioner has filed this writ petition with the prayer that the Family Court, Ajmer be directed to dispose of the pending divorce petition of the petitioner within a period of next six months. On being asked, learned counsel submitted that so far only issues have been framed and evidence of the parties is yet to be recorded. Petitioner undertakes to adduce his evidence within one month from the date next fixed before the family court. On his doing so, the learned family court may give reasonable time not exceeding three months to the respondent-wife and make efforts to decide the petition at the earliest. The writ petition is disposed of accordingly.
(MOHAMMAD RAFIQ), J.
RS/20 All corrections made in the judgement/order have been incorporated in the judgement/order being emailed.
(Ravi Sharma,P.A.