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Judgment
5 paragraphs · 144 wordsAlok Kumar Verma, J
Mr. Gaurav Kandpal, learned counsel appearing for the petitioner, has submitted that this Writ Petition has been filed under Article 227 of the Constitution of India to direct the learned Principal Judge, Family Court, Haridwar to decide the Case No. 191 of 2024, “Suraj Vs. Smt. Babita”, filed under Section 13 of the Hindu Marriage Act, 1955, as expeditiously as possible.
The said prayer is an innocuous prayer.
The present Writ Petition (WPMS No. 2959 of 2025) is disposed of by directing the Principal Judge, Family Court, Haridwar to expedite the proceedings of the Case No. 191 of 2024 and decide the same expeditiously as per law and without granting any unnecessary adjournment to either of the parties.
It is made clear that this Court has not expressed any opinion on the merit of the case.