Rajasthan High Court: A Single Judge Bench of Ashok Kumar Gaur, J., disposed of the current petition seeking an early date for a divorce proceeding.
Brief facts of the case are that the petitioner-husband seeking a direction to give early date in divorce petition pending in Family Court Jaipur filed this instant petition. He had also prayed for early disposal of the application of divorce petition filed under Section 13 of the Hindu Marriage Act, 1955. The office had registered the divorce application on 25-09-2018 and issued notices to respondent-wife by fixing the next date i.e. 12-02-2019.
The counsels for the petitioner, Mr Prashant Sharma and Mr Prateek Khandelwal, submitted that the petitioner was facing not only mental trauma but he was also being harassed by his in-laws every day and as such disposal of the application for divorce petition was the need of the hour. They also argued that Section 21-B of the Hindu Marriage Act, 1955 provides that trial should be continued from day to day and further as per sub-section (2) the divorce petition should be tried expeditiously and endeavour should be made to conclude the trial within six months.
The High Court while discussing Section 21-B of the Hindu Marriage Act, 1955 stated that endeavor is required to be made to decide the divorce petition expeditiously and the endeavor should be there to conclude the trial within a period of six months from the date of service of notice of the petition upon the respondent. The Court found that date of service of notice in the instant petition was already fixed on 12-02-2019. The instant petition was thus disposed of observing that no unnecessary adjournment should be taken by parties during the pendency of divorce petition. [Vipul Khandelwal v. Nikita Khandelwal, 2018 SCC OnLine Raj 2322, order dated 11-12-2018]
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