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Judgment
5 paragraphs · 143 wordsManoj Kumar Tiwari, J
Petitioner has filed a divorce petition against the respondent, in which, the ground taken is cruelty. The said divorce petition was filed in the year 2018 and is numbered as Original Suit No. 1013 of 2018 and is pending before the Court of Principal Judge, Family Court, Dehradun.
By means of this writ petition, petitioner has sought direction to the Court concerned to expedite the disposal of the said petition.
Having regard to the fact that divorce petition was filed in the year, 2018, learned Principal Judge, Family Court, Dehradun is requested to expedite hearing of the Original Suit No. 1013 of 2018 and decide the same, as early as possible, preferably within 18 months from the date of production of certified copy of this order.
With the above observations, writ petition stands disposed of.