ANIL KUMAR SAINI Vs. JUDGE FAMILY COURT, DEHRADUN

JUDGEMENT

(1.) HON 'ble Rajesh Tandon, J. By the present Writ Petition, the petitioner has prayed for expediting the Original Suit No. 519 of 2002 Anil Kwnar Saini v. Smt. Kavita.

(2.) BRIEFLY stated, the petitioner filed the suit under Section 13(A) of Hindu Marriage Act, 1955 against the respondent no. 2 in the Court of Judge Family Court Dehradun (respondent no. 1), which was registered as O.S. No. 519 of 2002 (Anil Kumar Saini Versus Smt. Kavita Saini).

(3.) COUNSEL for the petitioner has submitted that the written statement has already been filed and the cross -examination of the witnesses had taken place.