SANJAY JOSHI Vs. DEEPIKA JOSHI

JUDGEMENT

(1.) This writ petition has been filed by the petitioner under Article 227 of the Constitution of India for a direction to expedite the proceeding of Original Suit No.168 of 2022, Shri Sanjay Joshi vs. Smt. Deepika Joshi, under Sec. 13(1)(ia), (ib) of the Hindu Marriage Act, 1955 pending before the court of Principal Judge, Family Court, Haldwani, as expeditiously as possible or within stipulated time.

(2.) It is contended by learned counsel for the petitioner that the petitioner's evidence has been concluded and the matter was fixed for defendant's evidence on 4/10/2025; however, since then, eight adjournments have been taken by the respondent-wife. He further submits that the respondent-wife intends to delay the proceedings on one pretext and the other; therefore, a direction from this Court is required to decide the aforesaid matrimonial case expeditiously.

(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.