BHABANI SANKAR DASH Vs. PRABASINI RATH

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) The Petitioner in this writ petition prays for a direction to learned Judge, Family Court, Nayagarh for disposal of C.P. No.174 of 2022 at an early date.

(3.) It is submitted by Mr. Mishra, learned counsel that the Petitioner has filed C.P. No.174 of 2022 under Sec. 13(1) of the Hindu Marriage Act, 1955, which is pending for adjudication. Maintenance pendente lite has also been granted in favour of the Opposite Party. In order to harass the Petitioner, the Opposite Party-Wife is taking adjournment in the matter on some ground or other and the same is being allowed liberally. It is submitted by learned counsel for the Petitioner that the matter is now posted for evidence of the Opposite Party-Wife. But, by filing different applications, she is managing to adjourn the civil proceeding and is avoiding to adduce evidence in the matter. In view of the above, the Petitioner is highly prejudiced. Hence, finding no other alternative, this writ petition has been filed for the aforesaid relief.