VIJAY GARG Vs. SMITA

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) PRESENT petition has been filed by the petitioner for a direction to the Principal Judge, Family Court, Dehradun to proceed with the proceedings of Case No.768 of 2010 "Shri Vijay Garg Vs. Smt. Smita" expeditiously and conclude the same within a period of two months.

(3.) LEARNED counsel for the petitioner submitted that the suit was instituted in the year 2010, but same has not been decided yet, though as per law, same should have been decided within six months from the date of service of notice on the respondent. She further submitted that the respondent is not interested in the early hearing of the case and is using all sorts of dilatory tactics for delaying the disposal of the suit. She submitted that Section 21- B (2) of the Hindu Marriage Act, 1955, provides that every petition under this Act shall be tried as expeditiously as possible and endeavour shall be made to conclude the trial within six months from the date of service of notice of the petition on the respondent and in the present case, since notice has already been served on the respondent, direction may be issued for early disposal of suit.