Pankaj Mithal, J. - (1.) HEARD learned counsel for the petitioner. The petitioner is a husband. He has filed a suit for divorce under Section 13 of the Hindu Marriage Act against the respondent wife.
(2.) PETITIONER has preferred this petition for a direction upon the Principal Judge, Family court, Kanpur Nagar to decide Original Suit No 1717 of 2011 (Vikram Singh Vs. Smt. Hemant Kumari) expeditiously within a time bound period. The submission is that the other side has put in appearance.
(3.) SECTION 21 -B of the Hindu Marriage Act, 1955 clearly lays down that the trial of a petition under this Act shall, so far as is practicable, be continued from day to day until its conclusion and every petition shall be tried as expeditiously as possible and endeavor shall be made to conclude the trial within six months from the date of service of notice of the petition on the respondent.;