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Judgment
5 paragraphs · 141 wordsAlok Kumar Verma, J
Present Writ Petition has been filed under Article 227 of the Constitution of India with an innocuous prayer to direct learned Judge, Family Court, Haldwani to decide the Original Suit No.38 of 2020, “Anand Athwani vs. Smt. Reena Athwani”, pending under Section 13 of the Hindu Marriage Act, 1955, expeditiously.
Heard Mr. Suhail Ahmed Siddiqui, learned counsel with Mr. M.S. Dhapola, learned counsel for the petitioner.
After hearing the arguments of learned counsel for the petitioner, the present Writ Petition is being disposed of directing Judge, Family Court, Haldwani to expedite the said Original Suit and decide the same most expeditiously without grating any unnecessary adjournment to either of the parties.
Let a certified copy of this order be provided to learned counsel for the petitioner, today itself, on payment of usual charges.