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Judgment
4 paragraphs · 121 wordsManoj Kumar Tiwari, J
Petitioner is the husband, who has filed a divorce petition against respondent in the year 2019, which is registered as Original Suit No. 514 of 2019 before Judge, Family Court, Haridwar.
By means of this writ petition, petitioner has sought a direction to the Court concerned to expedite hearing of the said suit.
Having regard to the fact that the aforesaid suit was filed by the petitioner in the year 2019, the Writ Petition is disposed of with a request to learned Court concerned to expedite hearing of the Original Suit No. 514 of 2019 and decide the same, as early as possible. Any unnecessary adjournment to either of the parties should be avoided.