PRAVEEN Vs. POOJA

JUDGEMENT

(1.) THE petitioner had come to this Court on 01.11.2010 with this petition for a direction under Article 227 of the Constitution of India for an expeditious final disposal of O.P.No.1103 of 2008. On the submissions made at the Bar and on perusing records, we called for a report of the learned Judge of the Family Court. THE learned Judge of the Family Court, by report dated 11.11.2010, has informed the Court that recording of evidence in that O.P is over; the matter stands posted to 22.11.2010 and that the matter can be disposed of within 15 days of 22.11.2010.

(2.) THE learned counsel for the petitioner submits that if that schedule is adhered to, the petitioner wants to make no further grievance at all.