Mr. Pem Tshering vs Mrs. Punam Tshering
2026 Latest Caselaw 2439 UK

Uttarakhand High Court

Mr. Pem Tshering vs Mrs. Punam Tshering on 27 March, 2026

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                                                       2026:UHC:2165

     IN THE HIGH COURT OF UTTARAKHAND
                AT NAINITAL

THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA
                     27th MARCH, 2026

        WRIT PETITON NO.727 of 2026 (M/S)

Mr. Pem Tshering                                  .....Petitioner

                                 Versus

Mrs. Punam Tshering                               ....Respondent


Counsel for the Petitioner   :         Mr. Priyanshu Gairola,
                                       Advocate.

Hon'ble Alok Kumar Verma,J.

Mr. Priyanshu Gairola, learned counsel for the

petitioner.

2. Mr. Priyanshu Gairola, Advocate, submitted

that the petitioner, aged about 61 years, is a cancer

patient. He has filed a divorce petition under Section

27(1)(b) and (d) of the Special Marriage Act, 1954

(Case No.252 of 2024, "Mr. Pem Tshering Vs. Mrs.

Punam Tshering"), whereas the respondent has filed a

suit for restitution of conjugal rights (Case No.344 of

2023, "Mrs. Punam Tshering Vs. Pem Tshering") under

Section 22 of the Special Marriage Act, 1954. Both the

said cases are pending before the Court of Ist

Additional Principal Judge, Family Court, Dehradun.

Both the cases are consolidated. The respondent is

2026:UHC:2165 deliberately delaying the proceedings of Case No. 344

of 2023 by not filing her examination-in-chief since

22.07.2024. Therefore, the petitioner has filed this writ

petition under Article 227 of the Constitution of India to

direct the learned Ist Additional Principal Judge, Family

Court, Dehradun to decide the case no. 344 of 2023

expeditiously.

3. In the facts and circumstances of the case,

the learned Ist Additional Principal Judge, Family Court,

Dehradun is directed to expedite the proceedings of

Case No. 252 of 2024, "Mr. Pem Tshering Vs. Mrs.

Punam Tshering" and the proceedings of Case No.

No.344 of 2023, "Mrs. Punam Tshering Vs. Pem

Tshering" and decide the same expeditiously, as per

law, without granting any unnecessary adjournment to

either party.

4. The present Writ Petition (WPMS No.727 of

2026) is disposed of accordingly.

5. It is made clear that this Court has not

expressed any opinion on the merit of the case.

___________________ ALOK KUMAR VERMA, J.

Date: 27.03.2026 Shiv/