Sri Gurupreet Singh Rana vs Smt. Garima Rana
2023 Latest Caselaw 5072 Kant

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                                                   NC: 2023:KHC:26481
                                                     WP No. 17960 of 2022



                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 31ST DAY OF JULY, 2023

                                          BEFORE

                       THE HON'BLE MR JUSTICE KRISHNA S DIXIT

                       WRIT PETITION NO. 17960 OF 2022 (GM-FC)

                   BETWEEN:

                   SRI. GURUPREET SINGH RANA
                   S/O SRI. HARPREET SINGH RANA,
                   AGED ABOUT 35 YEARS,
                   R/AT 'NEELAM', NO.58,
                   2ND FLOOR, 2ND CROSS,
                   WHEELER ROAD, SINDHI COLONY,
                   BANGALORE - 560 043.

                                                               ...PETITIONER
                   (BY SRI. HITESH GOWDA B.J., ADVOCATE AND
                       SRI. ADITYA D., ADVOCATE FOR
                       SRI. ABHISHEK K., ADVOCATE)

                   AND:
Digitally signed
by SHARADA         SMT. GARIMA RANA,
VANI B             W/O GURUPREET SINGH RANA,
Location: HIGH     AGED ABOUT 34 YEARS,
COURT OF
KARNATAKA          R/AT 'NEELAM', NO.58,
                   2ND FLOOR, 2ND CROSS,
                   WHEELER ROAD, SINDHI COLONY,
                   BANGALORE - 560 043.

                                                              ...RESPONDENT

                        THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF
                   THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE V
                   ADDITIONAL PRINCIPAL FAMILY COURT, BANGALORE TO
                   DISPOSE VIDE ANNEXURE-A AS EXPEDITIOUSLY AS POSSIBLE
                   WITHIN 6 MONTHS FROM THE DATE OF THIS ORDER AND ETC.
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                                          NC: 2023:KHC:26481
                                               WP No. 17960 of 2022



    THIS PETITION, COMING ON FOR PRELIMINARY
HEARING, THIS DAY, THE COURT MADE THE FOLLOWING:

                                 ORDER

The subject matter of this Writ Petition is

substantially similar to W.P.No.14769/2023 (GM-FC)

between SRI. N.RAJEEV vs. SMT. C.DEEPA, which was

disposed off by this Court on 26.07.2023, wherein a period

of one year is prescribed for making all efforts for trial &

disposal of matrimonial cases involving a prayer for Decree

of Dissolution of Marriage.

2. The Division Bench of this Court in W.A.Nos.

932-933/1974 between A.V.VINODA & ANOTHER Vs.

STATE OF KARNATAKA BY ITS COMMISSIONER &

SECRETARY disposed of on 11.12.1974, has held that the

Court should treat the like-cases alike and if relief is

granted to a litigant it has to be extended to a similarly

circumstanced litigant as well, there being no derogatory

circumstances.

In view of the above, learned V Additional Principal

Family Judge, Bengaluru, is requested to try & dispose off

NC: 2023:KHC:26481 WP No. 17960 of 2022

M.C.No.3057/2018 preferably within a period of six

months, all contentions having been kept open and after

affording full opportunity of participation to the

Respondent.

Registry to send a copy of this judgment to

Respondent by Speed Post, immediately.

Sd/-

JUDGE

SMJ