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Judgment
10 paragraphs · 224 wordsAlok Kumar Verma, J
Present Writ Petition has been filed under Article 227 of the Constitution of India with the following prayers: -
“(i) Issue a suitable writ order or direction directing the learned Judge Family Court, Dehradun for expeditious disposal of the O.S. No.233 of 2024(Annexure No.3) titled as Shri Tarun Jain versus Smt. Sangita Jain pending before it within a period of as early as possible or within the time as fixed by this Hon’ble Court.
(ii) To issue any suitable writ, order or direction of any nature which this Hon’ble Court may deem fit and proper in the present circumstances of the case.
(iii) To award the cost of the writ petition in favour of the petitioner.”
Heard Mr. Vishesh Srivastava, learned counsel for petitioner.
Mr. Vishesh Srivastava, Advocate, submitted that the issues have already been framed in the said Original Suit.
In the facts and circumstances of the case, the trial court will endeavor to decide the said Original Suit (O.S. No.233 of 2024) as per law, as expeditiously as possible and without granting any unnecessary adjournment to either parties.
Accordingly, the present Writ Petition (M/S No.1066 of 2025) is disposed of in the aforesaid terms.
It is made clear that this Court has not expressed any opinion on the merit of this case.