CHITRA LEKHA SRIVASTAVA Vs. RAMESH CHANDRA SRIVASTAVA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The instant petition has been preferred with following prayers:-

(3.) Learned counsel for the petitioner confined his prayer only seeking direction for expeditious disposal of Misc. Case no. 116/2021 pending before learned Additional Principal Judge, Family Court, District Shahjahanpur.