Devesh Mani Tripathi vs Additional Principal Judge, ...
2014 Latest Caselaw 4693 ALL

Citation : 2014 Latest Caselaw 4693 ALL
Judgement Date : 21 August, 2014

Allahabad High Court

Devesh Mani Tripathi vs Additional Principal Judge, ... on 21 August, 2014

Bench: Rajiv Sharma, Mahendra Dayal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- MISC. BENCH No. - 5980 of 2004
 

 
Petitioner :- Devesh Mani Tripathi
 
Respondent :- Additional Principal Judge, Lucknow And Anr
 
Counsel for Petitioner :- Alok Saxena
 
Counsel for Respondent :- C.S.C,B.M. Sahai
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Mahendra Dayal,J.

Case called out.

None responds for the petitioner to press this writ petition.

By means of instant writ petition, the petitioner has prayed for issuing mandamus commanding the Additional Principal Judge, Family Court, Lucknow to decide the Misc. Case No. 28 of 2002 (Devesh Mani Tripathi Versus Smt. Anupma Tripathi) filed by the petitioner on 6.4.2002 on its own merits without getting prejudiced by the order dated 19.3.2002 passed by this Hon'ble Court in Writ Petition No. 789 (M/S) of 2002.

The petitioner who has preferred application before the family court is remained pending.

As such we direct the Additional Principal Judge, Family Court that in case the application has not been decided as yet, the same may be decided within a period of six months from the date a certified copy of this order is produced before it.

With the aforesaid observation the writ petition is finally disposed of.

Order Date :- 21.8.2014

Muk