Allahabad High Court
Dhani Ram Sonkar vs Smt. Sonam on 20 September, 2023
Author: Saral Srivastava
Bench: Saral Srivastava
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:182569 Court No. - 2 Case :- MATTERS UNDER ARTICLE 227 No. - 9432 of 2023 Petitioner :- Dhani Ram Sonkar Respondent :- Smt. Sonam Counsel for Petitioner :- Lal Chandra Mishra Hon'ble Saral Srivastava,J.
1. Heard learned counsel for the petitioner.
2. The petitioner has come up in the present petition with a sole prayer that a direction be issued to the Principal Judge, Family Court, Banda to decide the Original Suit No.423 of 2021 (Dhani Ram Sonkar Vs. Smt. Sonam) expeditiously, within a time bound period.
3. Considering the facts and circumstances of the case, without adverting into the merits of the case, the writ petition is disposed of with a direction to the Principal Judge, Family Court, Banda to decide the Original Suit No.423 of 2021 (Dhani Ram Sonkar Vs. Smt. Sonam) pending before him expeditiously, preferably within a period of four months from the date of production of a certified copy of this order without granting any unnecessary adjournment to either of the parties, if there is no legal impediment in deciding the aforesaid case.
Order Date :- 20.9.2023 R.S. Tiwari