Ashwini Kumar Rana vs Vinita Devi

S.K. Mishra, J

Heard Mrs. Neelima Mishra, learned counsel for the petitioner.

The innocuous prayer made by the learned counsel for the petitioner in this case is to direct the learned Judge, Family Court, Khatima, District Udham Singh Nagar to decide the Civil Suit No. 384 of 2018, Ashwini Kumar Rana vs. Smt. Vinita Devi, filed under Section 9 of the Hindi Marriage Act, 1955, within a stipulated period.

Keeping in view the above submissions, the writ petition is disposed of with a liberty to the petitioner to file an appropriate application before the learned Judge, Family Court, Khatima, District-Udham Singh Nagar for early disposal of the case. In case, such an application is filed and the case has not been disposed of in the meantime, the learned Judge, Family Court, Khatima, District Udham Singh Nagar shall consider the grievance of the petitioner for expeditious disposal of the Civil Suit No. 384 of 2018 and if the learned Family Judge finds a cogent reasons for taking up expeditious disposal of the above mentioned case, he shall disposed of the same, after granting reasonable opportunities of hearing to the parties by speaking and reasoned order, preferably within six months of production of certified copy of this Order.

There shall be no order as to the costs.

Urgent certified copy of this order be granted on proper application.