BABULAL @ PRAMOD PAREEK Vs. ARUNA PAREEK AND ANR.

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) It is submitted on behalf of the petitioner that the petitioner filed an application under Sec. 13 of the Hindu Marriage Act for passing a decree of divorce in the Court of District Judge, Sikar way back on 08.03.2006 and he closed his evidence on 07.04.2007 and since then matter is pending for cross-examination of non applicant or her witnesses. He further submitted that matter was fixed on 17.08.2010 and on that day also, the case was adjourned S.B. Civil Writ Petition No. 13298/2010 on the cost of Rs.5,00/- for recording the statement of non-applicant/wife. Again matter was fixed on 01.09.2010 but non applicant filed a review petition and case was again adjourned for 26.10.2010. He, therefore, submitted that for last more than 3 1/2 years the matter is pending before said Court for evidence of non applicant Respondent No. 1, therefore, a suitable directions may be issued to the concerned Court to close the evidence of the non-applicant and to decide the matter at the earliest.

(3.) I have considered the submissions of learned counsel for the petitioner and perused various order sheets of the trial Court placed on record with the writ petition.