Smt. Vrinda Sharma vs Vishal Sharma

Sudhanshu Dhulia, J.—Head learned Counsel for the petitioner.

This writ petition has been filed by the petitioner with an innocuous prayer that the Family Judge, Dehradun be directed to decide the Case No. 278 of 2008 Smt. Vrina Sharma v. Vishal Sharma, which is for dissolution of marriage.

The grievance of the petitioner is that even though more than two years have passed, the Family Court has not even framed the issues in the case. The petitioner has also annexed the order sheets.

Perused the order sheets. Matrimonial disputes must be disposed of at the earliest as they cause undue hardship and heartburning on both the parties. For whatever reasons, it might have, it is very apparent that the matter has been delayed. Such delay is totally unacceptable in a matrimonial matter. Hence, without observing anything on the merits of the case, the Family Court, Dehradun is directed to expedite the hearing of the matter as expeditiously as possible, as far as possible, within a period of three months from the date a certified copy of this order is produced before the Court.

With the aforesaid directions, the instant writ petition is disposed of. No order as to costs.