Allahabad High Court

Devasheesh Sachan vs Smt. Diksha Sachan on 1 May, 2025

Author: Rohit Ranjan Agarwal

Bench: Rohit Ranjan Agarwal





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2025:AHC:68599
 
Court No. - 9
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 3364 of 2025
 

 
Petitioner :- Devasheesh Sachan
 
Respondent :- Smt. Diksha Sachan
 
Counsel for Petitioner :- Bijay Singh Sachan
 

 
Hon'ble Rohit Ranjan Agarwal,J.

1. Supplementary affidavit, filed today, is taken on record.

2. The petitioner and the respondent were married according to Hindu rites and customs on 11.2.2020. A matrimonial dispute arose between the parties which led to living of parties separately. A petition for divorce by mutual consent was moved on 09.01.2025 in which an application for waiving off cooling period was moved on 15.4.2025. The prayer made is for expeditious disposal of the said application.

3. As no useful purpose would be served in keeping the matter pending, the writ petition is being disposed of, at the admission stage, without calling for counter affidavit or issuing notice to private respondents, with a direction upon Principal Judge, Family Court, Kanpur Nagar to decide the application dated 15.04.2025 for waiving of cooling period in Original Suit No.74 of 2025 (Devasheesh Sachan vs. Diksha Sachan), in accordance with law, after hearing all affected parties as also keeping in view the judgment of Apex Court in Amardeep Singh vs. Harveen Kaur (2017) 8 SCC 74, preferably within a period of three weeks from the date of production of certified copy of this order.

4. With the aforesaid direction, present writ petition stands disposed of.

5. It is made clear that this Court has not adjudicated the case on merit.

Order Date :- 1.5.2025

Kushal