Smt. Deepti vs Principal Judge Family Court ...
2016 Latest Caselaw 6204 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 7525 of 2016
 

 
Petitioner :- Smt. Deepti
 
Respondent :- Principal Judge Family Court Mathura And Another
 
Counsel for Petitioner :- Mata Pher
 

 
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, Mathura to consider and decide Case No. 582/XI/2014 under Section 125 Cr.P.C., 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, Mathura to consider and decide Case No. 582/XI/2014 under Section 125 Cr.P.C., 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 eight 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 :- 27.9.2016

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