Smt. Karuna Narng Arora vs State Of U.P. And 5 Others
2016 Latest Caselaw 2120 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 48
 

 
Case :- APPLICATION U/S 482 No. - 13479 of 2016
 

 
Applicant :- Smt. Karuna Narng Arora
 
Opposite Party :- State Of U.P. And 5 Others
 
Counsel for Applicant :- Ramesh Kumar Shukla
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Suneet Kumar,J.

Heard learned counsel for the applicant and learned A.G.A.

The applicant has approached this Court to expedite the proceeding of Complaint Case No.112 of 2015 (Smt. Karuna Narang Arora v. Gaurav Arora and others), under Section 12 of Protection of Women from Domestic Violence Act, P.S. Kavi Nagar, District Ghaziabad, pending in the court of A.C.J.M., Court No.4, Ghaziabad.

Without entering into the merits of the case, the petition stands disposed of directing the Court concerned to expedite the proceedings of the aforesaid case and conclude the same, at the earliest possible, without granting any unnecessary adjournment to either of the parties, in accordance with law.

Order Date :- 2.5.2016

Mukesh Kr.