Commander Ashish Kale vs Principal Judge Family Court ...
2019 Latest Caselaw 6654 ALL

Citation : 2019 Latest Caselaw 6654 ALL
Judgement Date : 20 December, 2019

Allahabad High Court

Commander Ashish Kale vs Principal Judge Family Court ... on 20 December, 2019

Bench: Siddhartha Varma




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 9780 of 2019
 

 
Petitioner :- Commander Ashish Kale
 
Respondent :- Principal Judge Family Court District Gautam Budha Nagar And Another
 
Counsel for Petitioner :- Abhishek Kumar Shukla
 
Counsel for Respondent :- Ashish Mishra
 

 
Hon'ble Siddhartha Varma,J.

The record reveals that the petition for divorce had been filed in the month of September, 2019.

The Act itself provides that the petition had to be decided within a period of six months from the date when the defendant gets notice of the case.

It is, therefore, directed that the case may now be decided as per the provisions of Section 21B of the Hindu Marriage Act, 1955.

With these observations, the writ petition is disposed of.

Order Date :- 20.12.2019

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