Mahesh Chandra Tripathi, J. - (1.) Heard learned counsel for the petitioner and learned Standing Counsel for the State respondent.
(2.) In view of the order, which is proposed to be passed, notices need not go to the private respondent.
(3.) The petitioner has approached this Court to expedite the M.P. No.7 of 2015 (Praveen Kumar Srivastava v. Madhuri Srivastava) pending before learned Addl. District Judge/ Fast Track Court-21, Allahabad.;