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Judgment
4 paragraphs · 102 wordsManoj Kumar Tiwari, J
Petitioner has filed a suit for divorce, which is pending before learned Additional Judge, Family Court, Dehradun and is registered as Original Suit No. 250 of 2018.
By means of this writ petition, petitioner has sought a direction to the Court concerned to expedite disposal of the said suit.
Having regard to the fact that the suit was filed in the year 2018, the writ petition is disposed of with a request to the concerned Court to decide the aforesaid suit, as expeditiously as possible. Unnecessary adjournment to either of the parties shall be avoided.