Himanshu Vashishtha vs Additional Family Court Meerut ...
2017 Latest Caselaw 3184 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 36
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 4645 of 2017
 

 
Petitioner :- Himanshu Vashishtha
 
Respondent :- Additional Family Court Meerut And Another
 
Counsel for Petitioner :- S.M. Nazir Abbas Abedi
 

 
Hon'ble Mrs. Sunita Agarwal,J.

The prayer is to issue a direction to the court below to expedite the proceedings of divorce petition under Section 13 of the Hindu Marriage Act, 1955. A perusal of the order sheet indicates that the suit had proceeded ex-parte. The recall application has been moved by the opposite party on 4.7.2017, on which, time for objection has been granted to the petitioner herein.

It is submitted by learned counsel for the petitioner that the petitioner undertakes to file his objection by tomorrow i.e. 11.8.2017, which is the next date fixed in the matter.

Be that as it may, without entering into the merits of the claim made by the petitioner, the present petition is being disposed of with the direction to the Principal Judge, Family Court, Meerut to decide the Case No.414 of 2016 (Himanshu Vashishtha v. Smt. Prerna Mishra @ Hani Mishra), expeditiously, preferably within a period of eight months.

Order Date :- 10.8.2017

Jyotsana