Allahabad High Court
Sneh Lata Jaiswal vs Subhash Chandra And 4 Others on 5 January, 2021
Author: Prakash Padia
Bench: Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 10 Case :- MATTERS UNDER ARTICLE 227 No. - 4277 of 2020 Petitioner :- Sneh Lata Jaiswal Respondent :- Subhash Chandra And 4 Others Counsel for Petitioner :- Dhruve Chandra Sharma,Manoj 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 Civil Judge (Junior Division) Allahabad/respondent no. 5 to decide the Civil Case No. 648 of 2016 (Smt. Lata Jaiswal vs. Subhash Chandra 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 :- 5.1.2021 Swati