HIGH COURT OF JUDICATURE AT ALLAHABAD MATTERS UNDER ARTICLE 227 No. - 6953 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 Learned Principal Judge, Family Court, Gorakhpur to decide
the Case No. 1530 of 2025 (Abhishek Sarkari Vs. Chitraansh Shipra) under
Section 13(1)(ia) and 13(1)(ib) of the Hindu Marriage Act, 1955,
expeditiously.
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 Learned Principal Judge, Family Court, Gorakhpur to decide the Case
No. 1530 of 2025 (Abhishek Sarkari Vs. Chitraansh Shipra) under Section
13(1)(ia) and 13(1)(ib) of the Hindu Marriage Act, 1955, in accordance with
law, expeditiously as per mandate 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 26, 2026 Rajesh
Versus
Counsel for Petitioner(s) : Akhilesh Kumar Tiwari, Santosh Kumar Tiwari
Counsel for Respondent(s) :
(Vikas Budhwar,J.)
Abhishek Sarkari .....Petitioner(s)
Chitraansh Shipra .....Respondent(s)