(1.) Heard Shri Rajiv Sisodia, learned counsel for the petitioner and perused the record.
(2.) This petition stems from a series of miscellaneous ineffective orders passed by the Principal Judge, Family Court, Muzaffarnagar in O.S. No.976/11 of 2022. The petitioner has invoked Article 227 of the Constitution of India, seeking a direction to expedite disposal of the aforesaid O.S. No.976/11 of 2022 titled as Parul Tyagi Vs. Gaurav Tyagi. For clarity, the relief sought before this Court is outlined below:
(3.) The petitioner, Smt. Parul Tyagi, entered into matrimony with the respondent, Gaurav Tyagi, on 17/2/2009, adhering to Hindu rituals and ceremonies in Muzaffarnagar, Uttar Pradesh. During the marriage, the petitioner's family spent approximately Rs.15.00 lacs, and dowry items were presented to the respondent's family within their means. Subsequently, the respondent and his family subjected the petitioner to both mental and physical torment, demanding an additional dowry of Rs.5.00 lacs. No child was born from this union. In an attempt to meet the in-laws' demands, the petitioner's family gave Rs.50,000.00 twice and even gave/gifted a RITZ car; however, the demands remained unsatisfied. Following this, the respondent and his family expelled the petitioner from their residence, issuing threats to kill her if she failed to give Rs.5.00 lacs. Since then, the petitioner has been residing with her parents.
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