HIGH COURT OF JUDICATURE AT ALLAHABAD
MATTERS UNDER ARTICLE 227 No. - 13444 of 2025 Court No. - 5
HON'BLE MANISH KUMAR NIGAM, J.
1. Heard learned counsel for the petitioner and perused the record.
2. The instant writ petition has been filed for following relief:
"Direct the learned Principal Judge, Family Court, Noida, Gautam Budh Nagar to decide the application dated 17.02.2025 under Section 26 Hindu Marriage Act filed by plaintiff-petitioner in Case No. 493/2022 (Sachin Chaudhary Vs. Priyanka Chaudhary) under Section 13 (1) (ia) of Hindu Marriage Act, pending before him expeditiously within stipulated period fixed by this Hon'ble Court."
3. Contention of the learned counsel for the petitioner is that the aforesaid application under Section 26 of Hindu Marriage Act is pending consideration and the same has not been decided despite several dates have been fixed. He prayed that the same may be decided, expeditiously.
4. In view of above, no useful purpose would be served in keeping this petition pending.
5. Accordingly, the present petition stands disposed of finally with a direction to the Principal Judge, Family Court, Noida, Versus
Counsel for Petitioner(s) : Amit Kumar
Counsel for Respondent(s) :
Sachin Chaudhary
.....Petitioner(s)
Priyanka Chaudhary
.....Respondent(s)
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Gautam Budh Nagar to consider and decide the aforesaid application, in accordance with law, expeditiously, preferably within a period of twelve weeks from the date of production of a certified copy of this order after ensuring service upon all the concerned parties as well as giving opportunity of hearing to the parties concerned and without granting unnecessary adjournments to either of the parties provided that there is no other legal impediment.
November 6, 2025
Ved Prakash A227 No. 13444 of 2025
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(Manish Kumar Nigam,J.)
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