C482/410/2023
2023 Latest Caselaw 619 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                        COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                  C482 No. 410 of 2023
                                  Hon'ble Sharad Kumar Sharma, J.

Mr. Vikas Bahuguna, Advocate, for the applicant.

Mr. Tumul K. Nainwal and Mr. Pramod Tiwari, Brief Holders, for the State of Uttarakhand.

The proceedings under Section 125 of the Cr.P.C., as instituted by respondents, stood finally adjudicated on merits by an order dated 11th October, 2021.

The applicant contending thereof, that the said judgment was ex parte, had filed an application, seeking recall of the said judgment, which too stood dismissed for want of prosecution. Seeking recall, of the dismissal of the recall application, the applicant had preferred Misc. Case No. 227 of 2022, Anil D. Gulani Vs. Simrit Gulani, and the same is pending consideration before the Court of Principal Judge, Family Court, Dehradun.

The applicant has preferred this C482 Application, seeking an appropriate direction to the Principal Judge, Family Court, Dehradun, to decide the aforesaid Misc. Case No.227 of 2022, as expeditiously as possible.

Without expressing any opinion on the merits of the matter, with regard to the propriety of the order of 4th August, 2022, the C482 Application is being disposed of with the request to the Court of learned Principal Judge, Family Court, Dehradun, to make an effort to decide the aforesaid case, as expeditiously as possible, but not later than three months from the date of production of the certified copy of this order.

Subject to the aforesaid, the C482 Application stands disposed of.

(Sharad Kumar Sharma, J.) Dated 14.03.2023 Shiv