Samiya vs Sri Gulam Ahmad
2024 Latest Caselaw 33236 ALL

Allahabad High Court

Samiya vs Sri Gulam Ahmad on 1 October, 2024

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:67949
 
Court No. - 15
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 4683 of 2024
 

 
Petitioner :- Samiya
 
Respondent :- Sri Gulam Ahmad
 
Counsel for Petitioner :- Nazim Ali Siddique,Gurucharan Kashyap
 

 
Hon'ble Mohd. Faiz Alam Khan,J.
 

1. Heard learned counsel for the petitioner and gone through the record.

2. The petitioner has preferred the instant writ petition under Article 227 of the Constitution of India for the following reliefs:-

(1) Issue an order or direction thereby directing the learned Addl. Principal Judge, Court No. 7, Family Court, Lucknow to expedite the proceedings and decide the Criminal Case No.900 of 2020, Samiya Versus Gulam Ahmad within such time bound period as may be deemed fit and fixed by this Hon'ble Court.

(2) Pass any other......................

(3) Allow the petition..................."

3. Learned counsel for the petitioner submits that despite the case has been fixed for ex-parte arguments, no judgment/order has been passed by the Family Court and the file was again fixed for re-arguments and thereafter the case has not been taken up, thus, appropriate directions be given to the Family Court for expeditious disposal of the case.

4. Having regard to the order intended to be passed and keeping in view the extract of the order-sheet placed on record, issuance of notice to sole respondent is hereby dispensed with and the instant petition is finally disposed of with a direction to the Family Court to dispose of the case which apparently is running into ex-parte arguments within three months from the date of receipt of certified copy of this order, strictly in accordance with law, if there is no legal impediment.

[Mohd. Faiz Alam Khan,J.]

Order Date :- 1.10.2024

MVS/-