SUDHIR AWASTHI Vs. SHURUPA AWASTHI

JUDGEMENT

(1.) Mr. Sagar Kothari, Advocate submitted that the petitioner, aged about 74 years, has filed an Original Suit (O.S. No.539 of 2022) against the respondent, aged about 66 years, under Sec. 7(1)(c) of the Family Courts Act,1984.

(2.) Present Writ Petition has been filed under Article 227 of the Constitution of India with the following prayers : -

(3.) Mr. Sagar Kothari, Advocate, has requested to decide the present writ petition directing the trial court to expedite the hearing of the Original Suit No.539 of 2022 and decide the same as expeditiously as possible.