Sumita Chaterjee vs Sandeep Chaterjee
2023 Latest Caselaw 4262 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 37
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 1419 of 2023
 

 
Petitioner :- Sumita Chaterjee
 
Respondent :- Sandeep Chaterjee
 
Counsel for Petitioner :- Saurabh Basu
 

 
Hon'ble Ajit Kumar,J.

Heard learned counsel for the petitioner and perused the record.

By means of present petition filed under Article 227 of the Constitution, the petitioner wants expeditious disposal of marriage petition being Case No.- 1270 of 2018 filed under Section 13-A of Hindu Marriage Act, 1955, pending before the Additional Principal Judge, Family Court, Court No.-3, Varanasi.

It is submitted by learned counsel for the petitioner that judgment was reserved and was to pronounce but the transfer application got moved and stood transferred.

There is a statutory provision under Section 21-B of the Hindu Marriage Act, 1955 to dispose of such matrimonial case on priority basis within a period of three months. Since it is a case of matrimonial dispute, this petition stands disposed of with a direction to the Additional Principal Judge, Family Court, Court No.-3, Varanasi to decide and conclude the proceedings of the aforesaid case in the light of provisions as contained under Section 21-B of Hindu Marriage Act, 1955 of-course having due regard to the provisions contained under Section 23(2) of Hindu Marriage Act, 1955 and Section 9 of the Family Courts Act, 1984.

Order Date :- 9.2.2023

Atmesh