Smt. Maya Yadav [U/A-227] vs Additional Principal Judge ...
2015 Latest Caselaw 1331 ALL

Citation : 2015 Latest Caselaw 1331 ALL
Judgement Date : 17 July, 2015

Allahabad High Court

Smt. Maya Yadav [U/A-227] vs Additional Principal Judge ... on 17 July, 2015

Bench: Rajan Roy




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- MISC. SINGLE No. - 4075 of 2015
 

 
Petitioner :- Smt. Maya Yadav [U/A-227]
 
Respondent :- Additional Principal Judge Family Court Lukcnow And Another
 
Counsel for Petitioner :- Surya Bhan Singh
 

 
Hon'ble Rajan Roy,J.

Heard.

Considering the order proposed to be passed which is not of substantial prejudice, the issuance of notice to opposite party no. 2 is dispensed with.

The proceedings under Section 125 Cr.P.C. are said to be pending before the court concerned since 2010.

Let the same be decided expeditiously within a period of three months in accordance with law from the date of production of certified copy of this order is produced before him, if there is no legal impediment.

With the aforesaid observation/direction, the writ petition is disposed of.

Order Date :- 17.7.2015

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