Smt. Raj Shree Shukla vs Principal Judge, Family Court And ...
2016 Latest Caselaw 6314 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 7786 of 2016
 

 
Petitioner :- Smt. Raj Shree Shukla
 
Respondent :- Principal Judge, Family Court And Another
 
Counsel for Petitioner :- Mohd. Ayub
 

 
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, Allahabad to consider and decide Case No. 868 of 2009 under Section 13 Hindu Marriage Act expeditiously, preferably within the time stipulated by this Court.

After hearing the learned counsel for the petitioners and after perusing the material on record, this petition is finally disposed of with a direction to the Principal Judge Family Court, Allahabad to consider and decide Case No. 868 of 2009 under Section 13 Hindu Marriage Act, 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 :- 30.9.2016

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