Rajasthan High Court - Jaipur
Ravi Kumar Son Of Sh. Sureshchand Sharma vs Babita Wife Of Ravi Kumar, Daughter Of ... on 11 April, 2019
Author: Veerendr Singh Siradhana
Bench: Veerendr Singh Siradhana
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 5022/2019
Ravi Kumar Son Of Sh. Sureshchand Sharma, Aged About 27
Years, By Caste Brahmin, Resident Of Station Road Gumat Bari,
Tehsil Bari, District Dholpur (Raj.)
----Petitioner
Versus
Babita Wife Of Ravi Kumar, Daughter Of Sh. Laxmi Narayan,
Aged About 24 Years, By Caste Brahmin, At Present Resident Of
Hingauta, Tehsil Basedi, District Dholpur (Raj.)
----Respondent
For Petitioner(s) : Shri Raj Kamal Gaur HON'BLE MR. JUSTICE VEERENDR SINGH SIRADHANA Order 11/04/2019 All that has been prayed, during the course of arguments on the above noted writ application, is, for an early conclusion of the pending proceedings on an application u/s 13 of the Hindu Marriage Act, 1955 instituted by the petitioner. It is contended that the petitioner has already submitted his affidavit in lieu of examination-in-chief so also all the witnesses whom he intends to examine in support of his case as would be evident from the ordersheet drawn on 30th January, 2019. However, on 27th March, 2019, no cross-examination was conducted by the counsel for the respondent-wife and now the matter has been adjourned to May 2019.
Upon haring the learned counsel for the petitioner and on a perusal of the materials available on record so also considering the nature of grievances raised; the court below is directed to conclude the pending (Downloaded on 28/06/2019 at 12:08:50 AM) (2 of 2) [CW-5022/2019] proceedings as expeditiously as possible, preferably within six months from the date a certified copy of this order is presented.
With the above observations and directions as indicated, the writ application stands disposed of.
(VEERENDR SINGH SIRADHANA),J RAJ KUMAR CHAUHAN /17/88 (Downloaded on 28/06/2019 at 12:08:50 AM) Powered by TCPDF (www.tcpdf.org)