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Suraj Chauhan vs Parul Rana Chauhan

Uttarakhand High Court · Decided on 13 February 2026 · Citation: (2026) 02 UK CK 1776

HON’BLE JUDGES
Alok Kumar Verma, J
ACTS & SECTIONS REFERRED
Hindu Marriage Act, 1955 — Section 13(1)(ia) · Constitution Of India, 1950 — Article 227
RESULT
Disposed Of
CASE NUMBER
Writ Petiton No. 2399 Of 2025 (M/S)
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Judgment

6 paragraphs · 147 words

Alok Kumar Verma, J

1.

The present writ petition has been filed under Article 227 of the Constitution of India to direct learned Principal Judge, Family Court, Dehradun to decide the Divorce Petition No.1409 of 2022, “Suraj Chauhan vs. Parul Rana Chauhan”, filed under Section 13(1)(i-a) of the Hindu Marriage Act, 1955, as expeditiously as possible.

2.

Heard Mr. Anil Kumar Joshi, learned counsel for the petitioner.

3.

The said prayer is an innocuous prayer.

4.

In the facts and circumstances of the case, the present writ petition is disposed of directing learned Principal Judge, Family Court, Dehradun to expedite the Divorce Petition No.1409 of 2022 and decide the same as per law as expeditiously as possible and without granting any unnecessary adjournment to either of the parties.

5.

It is made clear that this Court has not expressed any opinion on the merit of the case.