Krishna Gopal vs Puja Rani And Another
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Allahabad High Court

Krishna Gopal vs Puja Rani And Another on 17 March, 2026

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2026:AHC:53614
 
 
 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
MATTERS UNDER ARTICLE 227 No. - 3276 of 2026     
 
   Krishna Gopal    
 
  .....Petitioner(s)   
 
 Versus  
 
   Puja Rani And Another    
 
  .....Respondent(s)         
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Shahabuddin   
 
  
 
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. This petition has been filed for following relief:

"Issue a direction to decide the custody case no. 58 of 2025 under section 7 of the Guardians and Wards Act 1890 (Krishna Gopal versus Smt.Pooja Rani) within stipulated time bound period as expeditiously as possible which is still pending before the court of learned Principal Judge, (Family Court) Moradabad, during the pendency of the present petition before this Hon'ble Court."

3. Contention of the learned counsel for the petitioner is that the aforesaid case under section 7 of the Guardians and Wards Act is pending since 2025. It is further submitted by learned counsel for the petitioner that several dates have been fixed but the same has not been decided yet. He prayed that the same may be decided expeditiously.

4. No useful purpose would be served in keeping this petition pending.

5. Accordingly, the present petition stands disposed of finally with a direction to the Principal Judge, (Family Court) Moradabad to consider and decide the aforesaid case, in accordance with law, expeditiously, preferably within a period of eighteen months from the date of production of a certified copy of this order after ensuring service upon all the parties concerned and after giving opportunity of hearing to the parties concerned as well as opportunity to lead evidence in support of their case and without granting unnecessary adjournments to either of the parties provided that there is no other legal impediment.

(Manish Kumar Nigam,J.)

March 17, 2026

Ved Prakash