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Gunjesh Kumar vs Prerna Kumari
2022 Latest Caselaw 2672 Del

Citation : 2022 Latest Caselaw 2672 Del
Judgement Date : 29 August, 2022

Delhi High Court
Gunjesh Kumar vs Prerna Kumari on 29 August, 2022
                          $~15
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +      CM(M) 498/2022
                                 GUNJESH KUMAR                                       ..... Petitioner
                                                    Through:     Ms. Ritika Singh, Mr. Abdul Qadir
                                                                 and Mr. Masoom Raj Singh, Advs.
                                                    versus
                                 PRERNA KUMARI                                       ..... Respondent
                                                    Through:     Mr. Murari Kumar, Adv.


                          %                        Date of Decision: 29th August, 2022
                          CORAM:
                          HON'BLE MR. JUSTICE DINESH KUMAR SHARMA

                                                        JUDGMENT

DINESH KUMAR SHARMA, J. (Oral)

1. The present writ petition has been filed with the following prayer:

"(a)Pass the order/ orders in the favor of the Petitioner to Expedite for speedy disposal of the petition pending before the Ld. Principle Judge Family Court, South, Saket Court New Delhi under section 13(1)(1-a) in Case No. HMA 744/2020."

2. Learned counsel for the petitioner submits that appropriate directions may be issued for expeditious disposal.

3. Section 21 B of Hindu Marriage Act, 1955 provides that trial of the petition filed under the Hindu Marriage Act be continued from day to day so far as practicable.

4. However, this Court is cognizant of the huge pendency before the

Signature Not Verified Digitally Signed By:PALLAVI VERMA Signing Date:31.08.2022 12:00:39 Family Courts.

5. This Court considers that no direction can be issued for expeditious disposal. However, it is expected of the learned Principal Judge, Family Court, that the proceedings are conducted as expeditiously as far as practicable.

6. With these observations, the present petition stands disposed of.

DINESH KUMAR SHARMA, J

AUGUST 29, 2022 Pallavi

Signature Not Verified Digitally Signed By:PALLAVI VERMA Signing Date:31.08.2022 12:00:39

 
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