Satya Priye vs Rashmi Singh on 31 January, 2022

[Cites 1, Cited by 0]

Madras High Court

Satya Priye vs Rashmi Singh on 31 January, 2022

Bench: R.Subramanian

                                                                         C.R.P.(PD).No.601 of 2020

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED: 31.01.2022

                                                          CORAM:

                                  THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN

                                                C.R.P.(PD).No.601 of 2020



                     Satya Priye                                                  .. Petitioner
                                                             Vs.

                     Rashmi Singh                                                 .. Respondent


                     PRAYER: Civil Revision Petition filed under Article 227 of the

                     Constitution of India, praying for a direction to the Sub-Court, Tambaram to

                     expeditiously dispose of HMOP.No.587 of 2017 pending on the file of Sub-

                     Court, Tambaram within a time frame fixed by this Court.

                                     For Petitioner      : Ms.B.Dayalu
                                                          for M/s.Ojas Law Firm
                                     For Respondent      : No appearance


                                                          ********




                     ------------
                     Page No.1/4


https://www.mhc.tn.gov.in/judis
                                                                          C.R.P.(PD).No.601 of 2020

                                                           ORDER

The petitioner seeks early disposal of HMOP.587 of 2017 filed by him seeking divorce on the ground of cruelty. The original proceeding was initiated by him at Sub-Court, Tambaram in HMOP.No.587 of 2017.

2. The learned counsel for the respondent is absent. Considering the limited prayer sought for, I do not think that this case should be adjourned on the ground of absence of the counsel for the respondent.

3. Ms.B.Dayalu, learned counsel appearing for the petitioner would submit that the above HMOP.No.587 of 2017 has been transferred to Sub-

Court, Alandur and numbered as HMOP.No.331 of 2021.

4. A perusal of the docket orders passed shows that the proceeding is pending for more than 4 years and the same has been adjourned for filing counter by the respondent till 24.11.2019. Considering the fact that the original petition is pending for nearly 4 years now, this Civil Revision Petition is disposed of with a direction to the Sub-Court, Alandur to

------------

Page No.2/4

https://www.mhc.tn.gov.in/judis C.R.P.(PD).No.601 of 2020 dispose of HMOP.331 of 2021 within a period of six months from the date of receipt of a copy of the order. No costs.

31.01.2022 dsa Index : No Speaking order To The Sub-Judge, Alandur.

------------

Page No.3/4

https://www.mhc.tn.gov.in/judis C.R.P.(PD).No.601 of 2020 R.SUBRAMANIAN, J.

dsa C.R.P.(PD).No.601 of 2020 31.01.2022

------------

Page No.4/4

https://www.mhc.tn.gov.in/judis

Unlock Advanced Research with PRISMAI

Madras High Court