Madhu Sahu vs Satish Sahu

(Hon’ble Shri Justice Naresh Kumar Chandravanshi)

This Criminal Revision under Section 19(4) of the Family Courts Act, 1984, has been preferred against the order dated 14.07.2026 passed by the Family Court, Kawardha, District Kabirdham, in Case No. 121/2025 (Madhu Sahu Vs. Satish Sahu), whereby the learned Family Court has rejected the application filed by the applicant/wife for grant of interim maintenance.

After arguing for some time, learned counsel for the applicant seeks permission of this Court to withdraw this revision. However, he prays for an appropriate direction for expeditious disposal of the case pending before the Family Court.

In view of the above submission, this revision is dismissed as withdrawn.

However, considering the prayer of the applicant and nature of the case, the concerned Family Court is directed to expedite the proceedings in the aforesaid pending case and conclude the same, preferably within a period of 6 months' from the date of receipt/submission of a copy of this order.

Both the parties are also directed to cooperate in the proceedings before the Family Court for expeditious disposal of the case.