Allahabad High Court
Chandra Prakash Singh vs Sannu Singh on 13 September, 2023
Author: Saral Srivastava
Bench: Saral Srivastava
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:177649 Court No. - 2 Case :- MATTERS UNDER ARTICLE 227 No. - 9419 of 2023 Petitioner :- Chandra Prakash Singh Respondent :- Sannu Singh Counsel for Petitioner :- Satya Prakash Mishra Hon'ble Saral Srivastava,J.
1. From the perusal of record, it transpires that the petitioner has come up in the present petition with a sole prayer that a direction be issued to Principal Judge, Family Court, Ballia to decide the Case No.199 of 2022 (Chandra Prakash Singh Vs. Sannu Singh), under Section 13A of the Hindu Marriage Act, 1955 pending before him expeditiously within a time bound period.
2. Considering the facts and circumstances of the case, without adverting into the merits of the case, the writ petition is disposed off with a direction to Principal Judge, Family Court, Ballia to decide the Case No.199 of 2022 (Chandra Prakash Singh Vs. Sannu Singh), under Section 13A of the Hindu Marriage Act, 1955 pending before him expeditiously, preferably within a period of six months from the date of production of certified copy of this order without granting any unnecessary adjournments to either of the parties, if there is no legal impediment in deciding the aforesaid case.
Order Date :- 13.9.2023 Sattyarth