WPMS/1642/2021
2021 Latest Caselaw 3343 UK

     IN THE HIGH COURT OF UTTARAKHAND
               AT NAINITAL
       ON THE 18TH DAY OF AUGUST, 2021
                        BEFORE:
 HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI
       Writ Petition (M/S) No. 1642 of 2021


BETWEEN:

Pradeep                                         ...Petitioner
     (By Mr. Rajveer Singh, Advocate)

AND:

Smt. Annu                                     ...Respondent

     (There is no representation for the respondent)

                      JUDGMENT

Petitioner has filed a suit for divorce in the Court of Additional Judge, Family Court, Roorkee, which is registered as Original Suit No. 228 of 2020.

2. Learned counsel for the petitioner submits that notice issued to the respondent by the learned Court below was served upon the respondent in the month of November, 2020 and she has also filed her written statement.

3. By means of this writ petition, petitioner has sought a direction to the concerned Court to expedite hearing of the said suit.

4. Having regard to the facts and circumstances of the case, the writ petition is disposed of with a request to the Court concerned to hear and decide the aforesaid suit as early as possible, preferably within a period of 18 months

from the date of production of certified copy of this order.

(MANOJ KUMAR TIWARI, J.) Shubham