Babita Alias Kavita vs Manoj Kumar
2014 Latest Caselaw 5759 Del

*        IN THE HIGH COURT OF DELHI AT NEW DELHI

                            Date of Decision: November 12, 2014

+        CM(M) 1006/2014 & C.M.No.18444/2014


         BABITA ALIAS KAVITA                             ..... Petitioner
                       Through:          Mr. R.N.Dubey, Advocate

                            versus

         MANOJ KUMAR                                        ..... Respondent
                            Through:     Nemo.


         CORAM:
         HON'BLE MR. JUSTICE SUNIL GAUR

                            JUDGMENT

% ORAL

Petitioner is the wife of respondent, who had sought divorce from respondent and the said petition is pending before the concerned Family Court.

The grievance made in this petition is that petitioner's application under Section 24 of the Hindu Marriage Act is pending since August, 2013. Attention of this Court has been drawn to Annexure P-3 (colly) i.e. the various order sheets of the trial court. Vide impugned order of 6 th September, 2014, petitioner's application for early hearing has been dismissed by the concerned family court by noting that there is pendency of about four thousand cases.

It may be so but application under Section 24 of the Hindu

CM(M) No.372/2014 Page 1 Marriage Act is to be accorded priority.

Accordingly, this petition is disposed of with direction to the concerned family court to decide petitioner's application under Section 24 of the Hindu Marriage Act within a period of three months from the date already fixed.

                                                    (SUNIL GAUR)
                                                      JUDGE
NOVEMBER 12, 2014
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CM(M) No.372/2014                                                Page 2