VIKAS SHARMA Vs. ANITA SHARMA

JUDGEMENT

(1.) Heard Sri I.P. Kohli, the learned Counsel for the Petitioner and Smt. Mamta Joshi, the learned Counsel for Respondent.

(2.) This writ petition has been filed seeking direction commanding the Principal Judge, Family Court, Dehradun to decide expeditiously the Original Suit No. 70 of 2008, Vikas Sharma v. Anita Sharma pending before him preferably within a period of three months.

(3.) Perusal of the record reveals that on 15.02.2008 a divorce suit was instituted by the Petitioner under Section 13 read with Section 26 of the Hindu Marriage Act, 1955 before the Principal Judge, Family Court, Dehradun seeking decree of divorce dissolving the marriage dated 07.10.2005 solemnized in between the Petitioner and Respondent and also for seeking permanent custody of the minor son master Prem born out of the wedlock. On filing the said suit, notice was issued to the Respondent, which was served upon the Respondent on 03.03.2008. It is submitted that both the parties are appearing before the Court below on the date fixed by the Court and now the case is fixed for final hearing.