Allahabad High Court
Satish Kumar vs Monika Rani And Another on 2 August, 2019
Author: Manoj Kumar Gupta
Bench: Manoj Kumar Gupta
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 40 Case :- MATTERS UNDER ARTICLE 227 No. - 5862 of 2019 Petitioner :- Satish Kumar Respondent :- Monika Rani And Another Counsel for Petitioner :- Shahid Ali Siddiqui,Mohd. Akbar Shah Alam Khan Hon'ble Manoj Kumar Gupta,J.
The prayer made in the instant petition is for issuing direction to the trial court to decide petition under Section 13 of the Hindu Marriage Act bearing no.559 of 2018 within a stipulated period.
A perusal of the order sheet reveals that the defendant has yet not been served. The court is also lying vacant.
Section 21-B of the Hindu Marriage Act specifically provides that all proceedings under the Act should be held on a day to day basis and effort should be made to conclude the proceedings as far as possible within six months from the date of service of the petition on the respondent.
In view of the aforesaid provisions under the Act, I am of the opinion that no further direction is required.
The petition is accordingly disposed of.
(Manoj Kumar Gupta, J) Order Date :- 2.8.2019 SL