WPMS/826/2023
2023 Latest Caselaw 776 UK

      IN THE HIGH COURT OF UTTARAKHAND
                  AT NAINITAL

        THE HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI

               WRIT PETITION (M/S) NO. 826 OF 2023

                             22ND MARCH, 2023

Between:

Suresh Negi                               ......         Petitioner

and

Smt. Manisha Negi                         ......        Respondent



Counsel for the petitioner       :   Mr. Abhishek Bahuguna, learned
                                     counsel

Counsel for the respondent       :   --


The Court made the following:

JUDGMENT:

The present petition has been preferred by the

petitioner, under Article 227 of the Constitution of India,

to seek expedited disposal of HMA Case No. 675 of 2019,

titled 'Manisha Negi Vs Suresh Negi', filed by the

respondent against the petitioner under Section 7(1)(d)

of the Family Court Act, pending in the court of the

learned Principal Judge, Family Court, Dehradun.

2) Learned counsel for the petitioner submits that

the petitioner has been contesting the said case since

July 2019. The petitioner has to travel 120 Kms., on

each occasion, to attend the said case from Uttarkashi.

3) Without going into the merits of the case of

either party, I dispose of this petition with a direction to

learned Principal Judge, Family Court, Dehradun, to

expedite the disposal of HMA Case No. 675 of 2019.

Neither party shall seek, nor be granted any undue

adjournments. The learned Principal Judge shall

endeavour to dispose of the case within one year from

the date of receipt of a certified copy of this order upon

the concerned court. I make it clear that I have not

examined the merits of the case of either party. A copy

of this order shall also be served on the respondent by

recorded delivery within two weeks.

________________ VIPIN SANGHI, C.J.

Dt: 22nd MARCH, 2023 Negi