Abhishek Sarkari v. Chitraansh Shipra

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)