Abdul Sami vs Principal Family Court Meerut And ...
2016 Latest Caselaw 5548 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 6264 of 2016
 

 
Petitioner :- Abdul Sami
 
Respondent :- Principal Family Court Meerut And Another
 
Counsel for Petitioner :- Amod Tripathi
 

 
Hon'ble Rajesh Dayal Khare,J.

Heard learned counsel for the petitioner.

Present petition has been filed seeking a direction to the Principal Family  Court, Meerut to consider and decide Case No. 972 of 2016 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 Family  Court, Meerut to consider and decide Case No. 972 of 2016, 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 one 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 :- 30.8.2016

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