Saroj Kumar @ Saroj Kumar Bhartiya vs Neetika Saroj
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Allahabad High Court

Saroj Kumar @ Saroj Kumar Bhartiya vs Neetika Saroj on 24 March, 2026

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2026:AHC:60143
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
MATTERS UNDER ARTICLE 227 No. - 3662 of 2026   
 
   Saroj Kumar @ Saroj Kumar Bhartiya    
 
  .....Petitioner(s)   
 
 Versus  
 
   Neetika Saroj    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Anup Kumar Singh, Jitendra Shanker Pandey   
 
  
 
Counsel for Respondent(s)   
 
:   
 
 
 
   
 
     
 
 Court No. - 5
 
   
 
 HON'BLE VIKAS BUDHWAR, J.      

1. Heard.

2. Prayer in the present petition is for direction to the learned Family Court, Allahabad to decide Matrimonial Case No. 1988 of 2025 under section 9 Hindu Marriage Act, 1955.

3. Considering the submission made by counsel for petitioner, the present petition stands disposed of directing the Family Court, Allahabad to decide Matrimonial Case No. 1988 of 2025 under section 9 Hindu Marriage Act, 1955 within a period of one year subject to legal impediment, if any.

(Vikas Budhwar,J.)

March 24, 2026

Rajesh