Shaheen Bano And Another vs Principal Judge, Family Court, Distt. ...
2026 Latest Caselaw 218 ALL

Allahabad High Court

Shaheen Bano And Another vs Principal Judge, Family Court, Distt. ... on 6 February, 2026

Author: Rajeev Singh

Bench: Rajeev Singh

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2026:AHC-LKO:9344
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
MATTERS UNDER ARTICLE 227 No. - 413 of 2026   
 
   Shaheen Bano And Another    
 
  .....Petitioner(s)   
 
 Versus  
 
   Principal Judge, Family Court, Distt. Sultanpur And Another    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Nasreen Bano   
 
  
 
Counsel for Respondent(s)   
 
:   
 
 
 
   
 
     
 
 Court No. - 14
 
   
 
 HON'BLE RAJEEV SINGH, J.      

1. Heard learned counsel for the petitioners as well as learned A.G.A. for the State and perused the record.

2. The present petition has been filed with the prayer to direct the opposite party no.1 to decide the interim maintenance application dated 26.3.2025 filed by the petitioners in Case No.1744 of 2024, expeditiously, preferably within a fixed time frame.

3. Learned counsel for the petitioner has submitted that the petitioner has filed aforesaid case but same has not been decided by the court below and only general dates are being given, therefore, indulgence of this Court is necessary to direct the court below for expeditious disposal of the aforesaid case.

4. Learned A.G.A. has no objection, in case, a direction for expeditious disposal of the case has been issued.

5. Considering the arguments of learned counsel for the parties and going through the records, learned court below is directed to decide the case of the applicant, as expeditiously as possible, in accordance with the law.

6. With the aforesaid direction, the present petition is disposed of.

(Rajeev Singh,J.)

February 6, 2026/GauraV/-