Sonu Gautam vs Kishore And 2 Others
2015 Latest Caselaw 585 ALL

Citation : 2015 Latest Caselaw 585 ALL
Judgement Date : 20 May, 2015

Allahabad High Court

Sonu Gautam vs Kishore And 2 Others on 20 May, 2015

Bench: Ashwani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 2418 of 2015
 

 
Petitioner :- Sonu Gautam
 
Respondent :- Kishore And 2 Others
 
Counsel for Petitioner :- Rajeev Kumar Srivastava
 

 
Hon'ble Ashwani Kumar Mishra,J.

In respect of custody of a three years old child, proceedings under the Guardians and Wards Act, 1890 have been instituted in Misc. Case No. 14 of 2012, which has remained pending.

Submission is that considering the nature of proceedings, it ought to have been concluded at the earliest.

Considering the above, this petition stands disposed of with the direction upon the court concerned to make all endeavor to conclude the same, without granting unnecessary adjournment to either of the parties, by fixing short dates.

Order Date :- 20.5.2015

Ashish Pd.

Download the LatestLaws.com Mobile App