Allahabad High Court
Shivpher vs Basmati on 24 June, 2021
Author: Prakash Padia
Bench: Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 9 Case :- MATTERS UNDER ARTICLE 227 No. - 2230 of 2021 Petitioner :- Shivpher Respondent :- Basmati Counsel for Petitioner :- Kailash Nath Singh Hon'ble Prakash Padia,J.
Matter is taken up through video conferencing.
Heard learned counsel for the petitioner.
The petitioner is before this Court for a direction to Civil Judge (J.D.) City, Jaunpur to decide the Original Suit No.972 of 2020 (Buchuna Devi & others Vs. Basmati & others) within stipulated period.
In view of the order proposed to be passed, notices need not go to the private respondents.
It is argued by learned counsel for the petitioner that since the matter is pending consideration before the court below for a long time he is suffering irreparable loss.
Heard learned counsel for the petitioner and perused the record.
In the facts and circumstances of the case, without entering into merits of the case, the present petition is disposed of finally with a direction to the court below to consider and decide the matter on its turn without granting unnecessary adjournments to either of the parties if there is no legal impediment.
Order Date :- 24.6.2021 Pramod Tripathi