Shivram vs Smt. Pinki
2016 Latest Caselaw 5173 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 5711 of 2016
 

 
Petitioner :- Shivram
 
Respondent :- Smt. Pinki
 
Counsel for Petitioner :- Ravikant Shukla
 

 
Hon'ble Rajesh Dayal Khare,J.

Heard learned counsel for the petitioner.

Present petition has been filed seeking a direction to the Principal Judge Family Court Kanpur Nagar to decide H.M.A. Case No. 1927 of 2013 expeditiously, preferably within the time stipulated by this Court.

After hearing the learned counsel for the petitioner and after perusing the material on record, this petition is finally disposed of with a direction to the Principal Judge Family Court Kanpur Nagar to decide H.M.A. Case No. 1927 of 2013, most expeditiously, if already not decided, strictly in accordance with law, after hearing the parties and without granting any unnecessary adjournment to either the parties, preferably within a period of six months from the date of production of a certified copy of this order before him provided the proceedings are not stayed by any Court of law.

Order Date :- 11.8.2016

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