Allahabad High Court
Priyank Chauhan vs Smt. Mona Malik on 13 February, 2023
Author: Ajit Kumar
Bench: Ajit Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 37 Case :- MATTERS UNDER ARTICLE 227 No. - 982 of 2023 Petitioner :- Priyank Chauhan Respondent :- Smt. Mona Malik Counsel for Petitioner :- Santosh Kumar Dubey,Krishna Kant Dubey Hon'ble Ajit Kumar,J.
Heard learned counsel for the petitioner.
By means of this petition filed under Article 227 of the Constitution, petitioner wants disposal of Divorce Petition No. 2514 of 2021, Priyank Chauhan v. Mona Malik pending in the court of Principal Judge, Family Court, Ghaziabad.
There is a statutory provision under Section 21-B of the Hindu Marriage Act, 1955 to dispose of such matrimonial case on priority basis within a period of six months. Since it is a case of matrimonial dispute, this petition stands disposed of with a direction to the Principal Judge, Family Court, Ghaziabad to decide and conclude the proceedings of the aforesaid case in the light of provisions as contained under Section 21-B of Hindu Marriage Act, 1955 of-course having due regard to the provisions contained under Section 23(2) of Hindu Marriage Act, 1955 and Section 9 of the Family Courts Act, 1984.
Order Date :- 13.2.2023 IrfanUddin