Hardeep Kumar vs Saroj And Anr
2022 Latest Caselaw 15622 P&H

                             IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                            116                                           CR No.5642 of 2022
                                                                          Date of Decision : 02.12.2022

                            Hardeep Kumar                                                    ....Petitioner

                                                                VERSUS

                            Saroj Kumari and Another                                      ....Respondents

                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                            Present :    Mr. Sahil Singh Chauhan, Advocate for the petitioner.

                            ALKA SARIN, J. (Oral)

The present revision petition has been filed under Article 227 of

the Constitution of India for issuance of a direction to the learned Principal

Judge, Family Court, Rupnagar to conclude the trial of case HMA

No.407/21 titled 'Hardeep Kumar vs. Saroj'.

Learned counsel for the petitioner would contend that the case

has been pending since 12.11.2021 and hence, as per the provisions of

Section 21B (2) of the Hindu Marriage Act, 1955, the Court be directed to

try the matter expeditiously, preferably within a period of six months. In

support of his contention, learned counsel for the petitioner has relied upon

order dated 23.08.2018 passed by this Court in CR No.4779 of 2018.

Heard.

Undoubtedly, Section 21B of the Hindu Marriage Act, 1955

provides for expeditious hearing of matrimonial disputes. However, this

Court cannot turn a blind eye to the fact that 877 marriage petitions are

pending in the Family Court, Rupnagar as per data available on the National

Judicial Data Grid. No exceptional ground has been pointed out by the

learned counsel for the petitioner for stealing a march over the 877 matters

already pending before the Court.

JITENDER KUMAR 2022.12.05 10:44 I attest to the accuracy and integrity of this order/judgment.

Chandigarh

In view of the above, I do not find any ground to interfere in the

present revision petition, which is accordingly dismissed. Pending

applications, if any, also stand disposed off.

                                                                                       ( ALKA SARIN )
                            02.12.2022                                                     JUDGE
                            jk

NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO

JITENDER KUMAR 2022.12.05 10:44 I attest to the accuracy and integrity of this order/judgment.

Chandigarh