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Judgment
4 paragraphs · 128 wordsManoj Kumar Tiwari, J
Petitioner has filed a suit under Section 11 of Hindu Marriage Act, which is pending before learned Additional Judge, Family Court, Dehradun and is registered as Original Suit No. 143 of 2019.
By means of this petition, petitioner has sought a direction to the Court concerned to expedite disposal of the said suit.
Having regard to the fact that the aforesaid suit was filed in the year 2019, the Writ Petition is disposed of with a request to learned Court concerned to make endeavour to decide Original Suit No. 143 of 2019, as early as possible, preferably within one year from the date of production of certified copy of this order, without granting any unnecessary adjournment to either of the parties.