BHASKAR TIWARI Vs. SHRUTI TIWARI

JUDGEMENT

(1.) By means of this writ petition, petitioner has sought the indulgence of this Court for a direction to the learned Judge, Family Court, Haldwani, District Nainital to decide the Divorce Suit No.317 of 2021, Bhaskar Tiwari vs. Shruti Tiwari, under Sec. 13 of the Hindu Marriage Act, 1955, expeditiously preferably within a period of three months.

(2.) Heard learned counsel for the parties.

(3.) It is submitted by learned counsel for the petitioner that the suit for divorce was filed by the petitioner in the month of December, 2021 and issues were framed on 1/4/2023. Petitioner filed his affidavit in evidence on 29/5/2023, but since then, instead of cross examining the petitioner, as many as 16 adjournments have been sought by the respondent-wife.