[Cites 4, Cited by 0]
Telangana High Court
Srinivas Ranga vs Swathi Tadaka on 10 April, 2026
Author: K. Lakshman
Bench: K. Lakshman
IN THE HIGH COURT FOR THE STATE OF TELANGANA
AT: HYDERABAD
HON'BLE SRI JUSTICE K. LAKSHMAN
CIVIL REVISION PETITION No.1058 OF 2026
DATE: 10-04-2026
Between:
Mr. Srinivas Ranga .. Petitioner
Vs.
Mrs. Swathi Tadaka .. Respondent
This Court made the following:
ORDER (ORAL):
Heard Mr. K. Rajashekar, learned counsel for the petitioner and
Mr. Bera Pratap Kumar, learned counsel for the respondent.
2. This revision is filed under Article - 227 of the Constitution of
India, assailing the order dated 25.02.2026 in I.A. No.192 of 2026 in
FCOP No.141 of 2026 passed by learned II Additional District and
Sessions Judge-cum-I Additional Metropolitan Sessions Judge-cum-II
Special Sessions Judge for Fast Tracking the Cases Relating to the
Atrocities Against Women-cum-Family Court, Medchal - Malkajgiri
District at Kushaiguda.
3. Perusal of record would reveal that both the parties have filed
an application under Section 13-B (2) of the Hindu Marriage Act,1955,
KL,J
seeking dissolution of their marriage with mutual consent, vide FCOP
No.141 of 2026. The said petition is posted to 30.07.2026.
4. During pendency of the said petition, they have filed an
interlocutory application vide I.A. No.192 of 2026, seeking advancement
of the date of hearing of FCOP No.141 of 2026 from 30.07.20206 to any
nearest date. It is the specific contention of the petitioner and the
respondent herein that they have also filed an application to waive the
cooling period of six (06) months. Learned Family Court did not even
number it by receiving the same. On the other hand, learned Family
Court dismissed the aforesaid I.A. No.192 of 2026 filed by them seeking
advancement of hearing of the aforesaid FCOP from 30.07.2026 to any
nearest date on the ground that the matter is posted to 30.07.2026 for
mediation report, and the office note discloses that the mediation is
posted for 02.06.2026. Assailing the said order, the petitioner filed the
present revision.
5. As discussed supra, it is an application filed by both the
petitioner and respondent herein under Section 13-B (2) of the Hindu
Marriage Act, 1955, seeking dissolution of marriage with mutual
consent. In fact, they have also filed copies of memorandum of
understanding-cum-divorce settlement dated 24.01.2026 and also the
KL,J
docket orders in M.C. No.103 of 2024 and M.C. No.104 of 2024, both
dated 24.02.2026, order in I.A. Nos.1 and 2 of 2026 in Crl.P. Nos.16009,
16010 and 16330 of 2025, dated 18.02.2026 of this Court. Therefore,
there is no need of referring the matter to mediation. The object of
referring the matter to mediation is altogether different. In the present
case, there is nothing to mediate by any Mediator. The parties have
agreed for divorce by mutual consent. Without considering the said
aspects, learned Family Court dismissed I.A. No.192 of 2026 filed by
both the parties to advance the date of hearing from 30.07.2026 to any
nearest date.
6. Learned counsel appearing on behalf of the respondent herein
also reports no objection in allowing the present revision. In fact, the
respondent herein is also seeking advancement of date of hearing in
FCOP No.141 of2026 from 30.07.2026 to any nearest date.
7. In the light of the aforesaid discussion, the impugned order
dated 25.02.2026 in I.A. No.192 of 2026 in FCOP No.141 of 2026
passed by learned Family Court is set aside. Learned II Additional
District and Sessions Judge-cum-I Additional Metropolitan Sessions
Judge-cum-II Special Sessions Judge for Fast Tracking the Cases
Relating to the Atrocities Against Women-cum-Family Court, Medchal -
KL,J
Malkajgiri District at Kushaiguda, shall decide I.A. No.192 of 2026
within one (01) week from the date of receipt of copy of this order.
Learned Family Court is also directed to receive the application filed by
both the parties to waive the cooling period of six (06) months and
decide the same in accordance with law, consider the principle laid down
in Namala Harika v. Nimmala Sai Vishwambadhar1 and Amardeep
Singh v. Harveen Kaur2.
8. This Civil Revision Petition is accordingly disposed of. In the
circumstances of the case, there shall be no order as to costs.
As a sequel thereto, miscellaneous petitions, if any, pending in the
revision shall stand closed.
_________________
K. LAKSHMAN, J
10th April, 2026
Mgr
. 2021 SCC OnLine TS 3030
. (2017) 8 SCC 746
