MONA SHARMA Vs. RAVISHANKAR SHARMA

JUDGEMENT

(1.) The petitioner has preferred the present writ petition, under Article 227 of the Constitution of India, to seek a direction to the learned Additional Judge, Family Court, Dehradun, District Dehradun, to decide Original Suit No.603 of 2017, 'Ravishankar Sharma vs. Smt. Mona Sharma', pending in the said Court, as expeditiously as possible.

(2.) The petitioner is the defendant in the said Suit. On account of passing interim orders of injunction against the petitioner, the petitioner is suffering prejudice, and consequently, this petition has been preferred.

(3.) Learned counsel submits that the matter is pending trial for recording the evidence of the respondent-plaintiff since the year 2019.