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    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)

      1. 2026-05-26T18:03:13+0530
      2. High Court of Judicature at Allahabad

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    Comments

    Abhishek Sarkari v. Chitraansh Shipra
    (May 26, 2026)