Allahabad High Court
Dhirendra Pratap Singh vs Smt. Hema on 9 September, 2022
Author: Salil Kumar Rai
Bench: Salil Kumar Rai
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 5 Case :- MATTERS UNDER ARTICLE 227 No. - 7666 of 2022 Petitioner :- Dhirendra Pratap Singh Respondent :- Smt. Hema Counsel for Petitioner :- Rabindra Bahadur Singh,Balram Singh Hon'ble Salil Kumar Rai,J.
The present petition has been filed praying for a direction to the Principal Judge, Family Court, Ghaziabad to decide Divorce Suit No. 1918 of 2016 filed under Section 13 of the Hindu Marriage Act, 1955.
Without entering into the merits of the case, the Principal Judge, Family Court, Ghaziabad is directed to decide the aforesaid suit expeditiously preferably within a period of one year from the date a certified copy of this order is produced before him without granting any unnecessary adjournments, if still pending, and in case there is no legal impediment in deciding the aforesaid suit.
With the aforesaid direction, the petition is disposed of.
It is clarified that the Court has not expressed any opinion either regarding the maintainability of the case or the merits of claim made by the petitioner.
Order Date :- 9.9.2022 Anurag/-