Ga Arife @ Arti Sharma vs Gopal Dutt Sharma
2009 Latest Caselaw 1857 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

+     CM(M) 163/2008

                                       Reserved on :      29th April, 2009

%                                 Date of Decision :          4th May, 2009


GA ARIFE @ ARTI SHARMA                         ..... Petitioner
                   Through:                    Petitioner in person

                    versus


GOPAL DUTT SHARMA                              ..... Respondent
                 Through:                      None


CORAM:
HON'BLE MR. JUSTICE MANMOHAN

1. Whether the Reporters of local papers may be allowed to see the judgment?No
2. To be referred to the Reporter or not?No
3. Whether the judgment should be reported in the Digest?No



                             JUDGMENT

MANMOHAN, J

CM 6032/2009

Exemption allowed, subject to all just exceptions.

Accordingly application stands disposed of.

CM 6031/2009

1. Petitioner has filed present application seeking day-to-day

hearing of her divorce petition being HMA No. 426/2007.

2. I may mention that present application has been filed in a

disposed of matter wherein petitioner had prayed for a similar

relief. The present petition had been disposed of by this Court on

1st February, 2008 with the observation that considering the

docket explosion in Courts such a direction could not be granted.

However, trial judge was directed to try and expedite the disposal

of petitioner's petition.

3. Keeping in view the fact that more than an year has elapsed

since the order was passed by this Court, I direct trial court to

dispose of petitioner's divorce petition being HMA No. 426/2007

as expeditiously as possible, preferably by 30th September, 2009.

4. With the aforesaid observations, present application is

disposed of.

MANMOHAN, J 4th May, 2009 rn