Divya vs Sublesh & Another

Manoj K. Tiwari, J

Learned counsel for the petitioner undertakes on behalf of his client to file hardcopy of the affidavit and Vakalatnama with physical signatures of

the petitioner, within two weeks from today.

In view of the undertaking given by learned counsel for the petitioner, Exemption Application (IA No. 1 of 2021) stands disposed of.

Petitioner filed an application under Section 6(a) of Hindu Minority and Guardianship Act, 1956 for custody of her minor son. The said application

was filed in the month of June, 2020.

By means of this writ petition, petitioner has sought a direction to the court concerned to expedite hearing of the said case.

Learned counsel for the petitioner submits that notice has been served upon the opposite parties, however, due to lockdown imposed in view of

COVID-19, petitioner’s application is not being considered.

Having regard to the facts of the case, the writ petition is disposed of with a request to learned Judge, Family Court, Laksar, District Haridwar to

consider petitioner’s application filed under Section 6(a) of Hindu Minority and Guardianship Act, 1956 and pass appropriate order, in accordance

with law, as early as possible, preferably within nine months from the date of production of certified copy of this order.