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Judgment
6 paragraphs · 211 wordsArindam Sinha, J
Mr. Panda, learned advocate appears on behalf of petitioner, who is husband. He submits, his client seeks direction for expeditious disposal of C.P.no.161 of 2019 pending in the Family Court. There was direction for issuance of notice by order dated 6th July, 2021. The notice was sent by registered post with A.D. to address of opposite party as appearing in the C.P. case, where she has appeared and taking unnecessary adjournments.
Perused the postal article returned with endorsement 'left'. The address is the same as appearing in the cause title in the C.P. case. Court is convinced there has been good service and opposite party wife has chosen to stay away. Petitioner's grievance is justified in the facts and circumstances.
The learned Judge, presiding over the Family Court where said C.P. no.161 of 2019 is pending, shall expeditiously dealt with the case without granting unnecessary adjournments. There must be satisfaction obtained for granting adjournment to opposite party wife, if any. Petitioner will obtain server copy of this order and produce before the Court below. The Court below is to make earnest effort to dispose of the case within three months from date of communication of this order.
The writ petition is disposed of.
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