Pramod Kumar vs Smt. Vandana
2016 Latest Caselaw 529 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 58
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 1591 of 2016
 

 
Petitioner :- Pramod Kumar
 
Respondent :- Smt. Vandana
 
Counsel for Petitioner :- Rajendra Kumar Pandey
 

 
Hon'ble Suneet Kumar,J.

Proceedings, under Section 13 of Hindu Marriage Act, have been initiated by the applicant in 2014, and a prayer has been made to direct the court concerned to expedite the proceedings.

This Court finds that there is no unusual delay on part of the court concerned in adjudication of the matter, which may justify issuance of any direction by this Court to expedite the proceedings, and consequently, the petition fails, and is consigned to records.

However, it goes without saying that the court concerned shall proceed with the Hindu Marriage Petition No.554 of 2014, (Pramod Kumar v. Smt. Vandana) filed under Section 13 of Hindu Marriage Act, 1955 pending in the court of Principal Judge, Family Court, Ghaziabad, without granting any unnecessary adjournment to either of the parties, keeping in view the provisions of Section 21B(2) of the Hindu Marriage Act.

Order Date :- 15.3.2016

Mukesh Kr.