Smt. Jaiwanti vs Jitender
2024 Latest Caselaw 17781 HP

Himachal Pradesh High Court

Smt. Jaiwanti vs Jitender on 20 November, 2024

                                             1




IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                      CMPMO No.246 of 2024
                                      Date of Decision : 20.11.2024

 Smt. Jaiwanti                                               ...... Petitioner
                              Versus
 Jitender
                                                             ......Respondent
 Coram:

 The Hon'ble Mr. Justice Bipin Chander Negi, Judge

 Whether approved for reporting?1

 For the Petitioner    :      Mr. H.S. Rangra, Advocate.

 For the Respondent :         Mr. Nand Lal Chauhan, Advocate.


 Bipin Chander Negi, Judge (oral)

Learned counsel for the parties jointly submit that they would be

satisfied if a direction is issued to the learned Trial Court to dispose of the

petition pending there as expeditiously as possible.

2. In view of above statement, present petition is disposed of with

a direction that subject to its convenience learned Trial Court shall hear and

dispose of the matter, in accordance with law, as expeditiously as possible.

Pending miscellaneous application(s), if any, shall also stand

disposed of.

                                                    ( Bipin Chander Negi)
 November 20, 2024 (KS)                                     Judge

Whether reporters of Local Papers may be allowed to see the judgment?