ANIRBAN GUPTA Vs. NABONITA GUPTA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner as well as the sole opposite party.

(2.) The prayer in this petition has been made under Article 227 of the Constitution of India praying therein to direct the Principal Judge, Family Court, East Singhbhum at Jamshedpur to decide the Original Suit No.880 of 2022 instituted by the petitioner under Sec. 13(1)(ia) of Hindu Marriage Act, 1955 which is still pending.

(3.) Learned counsel for the petitioner submits that the suit is still pending and in view of that proper direction may kindly be issued to decide the suit at the earliest.