Ranji Bhatia @ Rajni Diwan @ Aradhana ... vs Nitin Diwan
2024 Latest Caselaw 4953 P&H

Punjab-Haryana High Court

Ranji Bhatia @ Rajni Diwan @ Aradhana ... vs Nitin Diwan on 5 March, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                     2024:PHHC:031549
                            129
                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                                                                          CR-1369-2024 (O&M)
                                                                          Date of decision : 05.03.2024

                            Ranji Bhatia @ Rajni Diwan @ Aradhana Diwan                     ... Petitioner(s)
                                                                 Versus
                            Nitin Diwan                                                   ... Respondent(s)


                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                            Present :       Ms. Kusum Raj, Advocate for the petitioner.



                            ALKA SARIN, J. (ORAL)

1. Learned counsel for the petitioner would contend that the

limited prayer is for deciding the custody petition filed under the Guardians

and Wards Act, 1890 expeditiously as the same has been pending since

2020.

2. In view of the limited prayer made by the learned counsel for

the petitioner, the present petition is disposed off with a request to the

Family Court concerned to decide the custody petition filed under the

Guardians and Wards Act, 1890 expeditiously, in accordance with law.

3. Disposed off accordingly. Pending applications, if any, also

stand disposed off.

                            05.03.2024                                       ( ALKA SARIN )
                            Yogesh Sharma                                         JUDGE

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

integrity of this order/judgment.