ABHISHEK SINGH Vs. MAMTA PANWAR

JUDGEMENT

(1.) By means of present writ petition, the petitioner seeks following relief, among others:

(2.) A divorce petition has been filed by the wife (respondent herein) before the Principal Judge, Family Court, Dehradun. Evidence of the parties was concluded. The matter was fixed for arguments. There was a direction from Coordinate Bench of this Court on 16.02.2017 for expediting disposal of case. Accordingly, four months' time was granted to learned court below to decide the Suit No. 73 of 2014. The time will conclude on 15th of June, 2017.

(3.) On 19.05.2017, an application (paper no. 120C) supported by an affidavit was filed by the defendant-petitioner before the Court below with a prayer to admit certain photographs on record. Plaintiff/respondent did not oppose taking such documents on record with the condition that the defendant will not produce any other evidence. Subsequent thereto, an application-paper no. 176C was filed by the defendant-petitioner for permitting him to cross-examine plaintiff-respondent on those photographs only. Learned Trial Court was of the view that such an application has been filed to delay the proceedings pending before it and there is no justification to further cross-examine the plaintiff-respondent. Matrimonial suit was listed for arguments on 29.05.2017. There is a reference of Hon'ble High Court's direction in the impugned order dated 26.05.2017.