NEETI Vs. SANJAY KUMAR SHUKLA

JUDGEMENT

(1.) This petition arises out of matrimonial disputes between the parties leading to registration of Case No.959 of 2014 (Neeti Vs. Sanjay Kumar Shukla), pending before the learned Additional Principal Judge, Family Court, Allahabad (V).

(2.) The only prayer made by Sri Lakshmi Kant Pandey, learned counsel for the petitioner is to expedite the proceedings of divorce suit registered as Case No.959 of 2014 (Neeti Vs. Sanjay Kumar Shukla) pending before the learned Additional Principal Judge, Family Court, Allahabad (V) and that the divorce suit be decided within a stipulated period of time.

(3.) Shri Lakshmi Kant Pandey, learned counsel for the petitioner contends that the divorce suit was instituted in the year 2014. He calls attention to the order-sheet to submit that the divorce suit is being adjourned and a final decision is being inordinately delayed for no good reason.