JITENDRA ODHAVJEEBHAI VALA Vs. MEGHANA

JUDGEMENT

(1.) Rule. Learned advocate Ms. Chintanika Luchi for Mr. Mangukia, learned advocate waives service of Rule on behalf of the respondent.

(2.) I have heard Mr. Manish J. Patel, learned advocate for the petitioner and Ms. Chintanika Luchi, learned advocate for Mr. Mangukia, learned advocate for the respondent. Following substantive prayers are made in this petition:

(3.) Mr. Patel, learned advocate for the petitioner has made grievance that despite the common order dated 30.04.2018 passed by this Court in Special Civil Application Nos.22240 of 2017 and 2842 of 2018, directing the Family Court, Ahmedabad, to decide the Family Suit No.1749 of 2013 as expeditiously as possible and preferably within 6 months from the date of receipt of the order, the trial Court has not so far finally decided the matter. He, therefore, submitted that necessary direction may be issued to the trial Court to conduct the hearing of the Family Suit No.1749 of 2013 on day to day basis and finally disposed of as expeditiously as possible.