TUSHAR GOYAL Vs. TANIA GOYAL

JUDGEMENT

(1.) The present writ petition has been filed under Article 227 of the Constitution of India to direct learned Principal Judge, Family Court, Dehradun to expedite the proceedings of the Original Suit No.1268 of 2023,

(2.) Heard Mr. Ajay Joshi, learned counsel appearing for the petitioner.

(3.) The said prayer is an innocuous prayer.