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Judgment
6 paragraphs · 156 wordsAlok Kumar Verma, J
This Writ Petition has been filed under Article 227 of the Constitution of India to direct the Principal Judge, Family Court, Dehradun to expedite the proceedings of Original Suit No. 219 of 2022, “Shri Dinesh Kumar Vs. Smt. Sushila Devi”, filed under Section 13 of the Hindu Marriage Act, 1955 and to decide the same as expeditiously as possible.
Heard Mr. Prem Kaushal, learned counsel for the petitioner.
The said prayer is an innocuous prayer.
The present Writ Petition (WPMS No. 328 of 2026) is disposed of by directing the learned Principal Judge, Family Court, Dehradun to expedite the proceedings of Original Suit No. 219 of 2022 and decide the same as per law as expeditiously as possible and without granting any unnecessary adjournment to either of the parties.
It is made clear that this Court has not expressed any opinion on the merit of the case.