Allahabad High Court
Ashok Kumar Gupta And Another vs Bhopal Singh on 21 October, 2019
Author: Vivek Kumar Birla
Bench: Vivek Kumar Birla
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 30 Case :- MATTERS UNDER ARTICLE 227 No. - 7237 of 2019 Petitioner :- Ashok Kumar Gupta And Another Respondent :- Bhopal Singh Counsel for Petitioner :- Akhilesh Kumar Pandey Hon'ble Vivek Kumar Birla,J.
Heard learned counsel for the petitioner as well as learned Standing Counsel appearing for the State respondents and perused the record.
Present petition has been filed with a prayer that the Court below i.e. Additional District Judge/ Fast Track Court-I, Meerut be directed to expedite the hearing and decide the M.A. No. 76 of 2013 (Bhopal vs. Ashok) within a time bound period.
In the facts and circumstances of the case, the present petition is finally disposed of with the direction to the Additional District Judge/ Fast Track Court-I, Meerut to expedite the hearing of the aforesaid case and decide the same on its own merit, in accordance with law, expeditiously preferably within a period of six months, provided there is no legal impediment and no unnecessary adjournments shall be granted to the parties.
With the aforesaid observations/ directions, the present petition is finally disposed of.
Order Date :- 21.10.2019 Aditya