KULDEEP SINGH Vs. PRABHJOT KAUR

JUDGEMENT

(1.) The petitioner seeks directions that the Matrimonial Case No.384 of 2024, Kuldeep Singh vs. Prabhjot Kaur, under Sec. 13-B of the Hindu Marriage Act, 1955 ("the Act"), pending in the court of Judge, Family Court, Kashipur, District Udham Singh Nagar ("the case") be decided expeditiously.

(2.) Heard learned counsel for the parties and perused the record.

(3.) Learned counsel for the petitioner would submit that the parties stay abroad. Therefore, the matter may be decided expeditiously.