- (1.) Heard learned counsel for the petitioners.
(2.) Petitioners are husband and wife. They are in long litigation. One of the dispute between them had come up before this court under Section 482 Cr.P.C. The matter was referred to the Mediation Center attached to the High Court. In the Mediation Center both the parties appeared and entered into a compromise and agreed to live separately.
(3.) On the basis of the aforesaid mutual agreement, they jointly applied for divorce under Section 13-B of the Hindu Marriage Act, 1956 (hereinafter referred to as the Act) before the Civil Judge (Senior Division), Bulandshahar, which has been registered as Divorce Petition No.526 of 2012. Petitioners by means of the present petition have prayed that the aforesaid divorce petition may be directed to be decided within a time bound period.;