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Judgment
5 paragraphs · 135 wordsManoj K. Tiwari, J
Petitioner filed a suit for divorce, which is registered as Case No. 381 of 2019, in the court of Additional Family Judge, Roorkee, District Haridwar.
By means of this writ petition, petitioner has sought a direction to the court concerned to expedite disposal of the said case.
Learned counsel for the petitioner submits that notice was served upon the respondent and he has also filed his written statement.
Having regard to the fact that suit was filed in the year 2019, the writ petition is disposed of with a request to the court concerned to expedite hearing of aforesaid case and decide the same, in accordance with law, as early as possible, preferably within one year from the date of production of certified copy of this order.