Suneet Kumar, J. - (1.) HEARD learned counsel for the plaintiff/petitioner.
(2.) THE plaintiff/petitioner has approached this Court to expedite the divorce petition no. 160 of 2013 (Neeraj Kumari versus rajiv alias Tinku) pending in the court of Civil Judge(Senior Division), Farrukhabad. In view of the decision in the case of Km. Shobha Bose versus Judge Small Causes Court, 2010 (1) ADJ 531 (DB). It is not proper to issue any positive direction for time bound disposal of any proceedings without ascertaining the position of the workload in the court concern and in the absence of any allegation that the court below is responsible for the delay.
(3.) NO ground has been made out by the learned counsel for the petitioner to invoke the supervisory jurisdiction of this Court under Article 227 of the Constitution of India.;