MAYANK GUPTA Vs. DEEPIKA GUPTA

JUDGEMENT

(1.) This writ petition has been filed by the petitioner under Article 227 of the Constitution of India for a direction to the learned Principal Judge, Family Court, Dehradun to proceed with the trial and conclude the H.M.A. Case No.857 of 2024, Mayank Gupta vs. Deepika Gupta, filed for divorce in the said court.

(2.) It is contended by learned counsel for the petitioner that a suit for divorce was filed by the petitioner-husband on 29/7/2024 and that issues have now been framed in the said suit on 27/10/2025. The next date fixed for filing of evidence in that suit is 10/12/2025.

(3.) Learned counsel for the petitioner seeks expeditious disposal mainly on the ground that, under Sec. 21B of the Hindu Marriage Act, 1955, it is mandated that matrimonial cases be decided expeditiously, preferably within six months from the date of service.