M.KIRAN KUMAR Vs. JALAGUDDA SHWETHA

JUDGEMENT

(1.) The present Civil Revision Petition is filed seeking a direction for disposal of the petition in H.M.O.P.No.45 of 2021 on the file of the Court of the Senior Civil Judge, Gooty, (in short "the court below') at the earliest.

(2.) The petitioner herein has filed H.M.O.P.No. 45 of 2021 before the court below for dissolution of marriage between the petitioner and respondent that took place on 15/2/2017, since the date of filing of the petitioner, the same has been kept under enquiry, though the petitioner reported ready in the matter, but the respondent has been procrastinating the petition. Till today the said petition has not been disposed of. Therefore the present revision came to be filed.

(3.) Heard Mr. A. Syam Sundar Reddy, learned counsel for the petitioner.