Pandey Dheeraj Kumar Krishna Prakash vs Anshika Mishra
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Allahabad High Court

Pandey Dheeraj Kumar Krishna Prakash vs Anshika Mishra on 29 January, 2026

HIGH COURT OF JUDICATURE AT ALLAHABAD

Neutral Citation No. - 2026:AHC:20911

HIGH COURT OF JUDICATURE AT ALLAHABAD

MATTERS UNDER ARTICLE 227 No. - 1002 of 2026

Pandey Dheeraj Kumar Krishna Prakash

.....Petitioner(s)

Versus

Anshika Mishra

.....Respondent(s)

Counsel for Petitioner(s)

:

Anil Kumar Tiwari

Counsel for Respondent(s)

:

Court No. - 5

HON'BLE MANISH KUMAR NIGAM, J. 1. Heard learned counsel for the petitioner and perused the record.

2. The instant petition has been filed for the following relief:

"I- To issue a order or direction to the court of Principal Judge, Family Court, Gorakhpur to decide the case/petition no. 1678 of 2025 under section 13-B of Hindu Marriage Act between the Anshika Mishra and Pande Dheeraj Kumar Krishan Prakash within stipulated period as fixed by this Hon'ble Court."

3. In view of provision of Section 13B, no relief can be granted to the petitioner at this stage. The petitioner may move an application before the court below for waving the cooling off period as provided under Section 13-B of the Hindu Marriage Act, 1955.

4. In case, such an application is made, the same shall be considered and decided in accordance with the judgment passed in Matters Under Article 227 No. 1886 of 2020 (Smt. Pratibha v. Gaurav), decided on 04.03.2020 expeditiously, preferably within a period of two weeks from the date of production of a certified copy of this order.

5. Accordingly, the writ petition is disposed of.

(Manish Kumar Nigam,J.)

January 29, 2026

Rama Kant