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Judgment
9 paragraphs · 162 wordsManoj Kumar Tiwari, J
Respondent has filed a suit for divorce against the petitioner, which was registered as Suit No. 107 of 2020.
According to the petitioner, she has filed two applications, which are numbered as Application No. 69-B & Application No. 70-B in the month of
April, 2021, however, the same are yet to be disposed of.
By means of this writ petition, petitioner has sought a direction to the Court concerned to expedite hearing of the aforesaid two applications.
Without expressing any opinion on the merits of the prayer made in the applications, the writ petition is disposed of with a request to learned
Additional Judge, Family Court, Roorkee, District Haridwar to consider and decide Application No. 69-B & Application No. 70-B on the next date
fixed i.e. 20.08.2021 or any other date, within three weeks thereafter.
It goes without saying that respondent shall also be heard before passing any order on these two applications.