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Judgment
Suneet Kumar, J.—Plaintiff/petitioner seeks a direction to decide the Case No. 2072 of 2013 (Deepak Kashyap vs. Smt. Renu Kashyap) u/s 13B of Hindu Marriage Act pending before the Principal Judge, Family Court, Ghaziabad.
A bare perusal of the order sheet shows that the date fixed in the proceedings is 16.7.2014.
In view of the decision in the case of Km. Shobha Bose Vs. Judge Small Causes Court 2010(1) ADJ 531 (DB), it is not proper to issue any positive direction for time bound disposal of any proceedings without ascertaining the position of the workload in the court concern and in the absence of any allegation that the court below is responsible for the delay.
No ground has been made out by the learned counsel for the petitioner to invoke the supervisory jurisdiction of this Court under Article 227 of the Constitution of India.
The writ petition is dismissed.
However, dismissal of this writ petition shall not preclude the plaintiff/petitioner in filing appropriate urgency application before the concerned court which shall consider the said application and pass appropriate orders within a period of three months from the date of receipt of certified copy of this order.