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Judgment
5 paragraphs · 128 wordsAlok Kumar Verma, J
The present writ petition has been filed under Article 227 of the Constitution of India to direct learned Principal Judge, Family Court, Dehradun to expedite the proceedings of the Original Suit No.1268 of 2023, “Tushar Goyal vs. Tania Goyal”, filed under Section 12 of the Hindu Marriage Act, 1955.
Heard Mr. Ajay Joshi, learned counsel appearing for the petitioner.
The said prayer is an innocuous prayer.
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 proceedings of the Original Suit No.1268 of 2023, and decide the same as per law as expeditiously as possible without granting any unnecessary adjournment to either of the parties.