HIGH COURT OF JUDICATURE AT ALLAHABAD
MATTERS UNDER ARTICLE 227 No. - 6685 of 2026 Court No. - 5
HON'BLE VIKAS BUDHWAR, J.
1. Heard.
2. In view of the order, which is being proposed to be passed today, notices are not being issued to the respondents.
3. The solitary relief claimed in the present writ petition for a writ, order or direction to the Principal Judge Family Court, Varanasi to decide the proceedings of Case No. 1789 of 2025 (Shwetank Rajesh Dwivedi Vs. Mrs. Poonam Kamlesh Chandra Pandey @ Mrs. Poonam Shwetank Dwivedi) filed under Section 13(1) (ia) & 13(1)(ib) of The Hindu Marriage Act, 1955.
4. Learned counsel prayed that the said suit may be decided, expeditiously.
5. Since the above-mentioned case is pending, no useful purpose would be served in keeping this petition pending.
6. In view of the above, this writ petition stands disposed of with a direction to the Principal Judge Family Court, Varanasi to decide the proceedings of Case No. 1789 of 2025 (Shwetank Rajesh Dwivedi Vs. Mrs. Poonam Kamlesh Chandra Pandey @ Mrs. Poonam Shwetank Dwivedi) filed under Section 13(1) (ia) & 13(1)(ib) of The Hindu Marriage Act, 1955, in accordance with law, expeditiously as per mandate Versus
Counsel for Petitioner(s) : Alok Mishra
Counsel for Respondent(s) :
Shwetank Rajesh Dwivedi
.....Petitioner(s)
Mrs. Poonam Kamlesh Chandra Pandey @ Mrs.
Poonam Shwetank Dwivedi .....Respondent(s)
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under Section 21B of the Hindu Marriage Act, 1955, after ensuring service of notice upon all the respondents and providing opportunity of hearing to all the concerned parties as well as giving a reasonable opportunity of leading evidence in respect of their case, provided there is no other legal impediment.
May 13, 2026
Rajesh A227 No. 6685 of 2026
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(Vikas Budhwar,J.)
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