Allahabad High Court
Rajesh Kumar Srivastava vs Ravi Srivastava (Since Deceased) And 7 ... on 6 January, 2021
Author: Prakash Padia
Bench: Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 10 Case :- MATTERS UNDER ARTICLE 227 No. - 4509 of 2020 Petitioner :- Rajesh Kumar Srivastava Respondent :- Ravi Srivastava (Since Deceased) And 7 Others Counsel for Petitioner :- Piyush Kishore Srivastava Hon'ble Prakash Padia,J.
The petitioner has preferred the present petition under Article 227 of the Constitution of India inter-alia with the prayer to direct the Additional Civil Judge, Court No. 6, Allahabad to decide the Original Suit No. 45 of 2014 (Rajesh Kumar Srivastava vs. Ravi Srivastava and Others) within stipulated period.
In view of the order proposed to be passed, notices need not issue to the 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 :- 6.1.2021 Swati