Allahabad High Court
Ajay Kumar Maheshwari vs Rajendra Pal Singh on 28 January, 2010
Author: Ran Vijai Singh
Bench: Ran Vijai Singh
Court No. - 7 Case :- WRIT - C No. - 71309 of 2009 Petitioner :- Ajay Kumar Maheshwari Respondent :- Rajendra Pal Singh Petitioner Counsel :- H.C. Dwivedi Hon'ble Ran Vijai Singh,J.
This writ petition has been filed on the following prayer :-
(i) Issue a writ, order or direction in the nature of mandamus commanding the Additional Civil Judge (S.D.) / Judge Small Causes Court, J.P.Nagar, to decide the JSCC Suit No.3 of 2007, Ajay Kumar Maheshwari Vs. Rajendra Pal Singh, within three months or within such time which this Hon'ble Court may deem fit and proper in the facts and circumstances of the case.
(ii) Issue a suitable writ or direction or pass an appropriate order which this Hon'ble Court may deem fit in the facts and circumstances of the case.
Considering the facts and circumstances of the case it is provided that the petitioner's S.C.C. Suit No.3 of 2007, Ajay Kumar Maheshwari Vs. Rajendra Pal Singh pending in the court of Addl. Civil Judge (S.D.) / Judge, Small Causes Court, J.P.Nagar be decided expeditiously without giving any unnecessary adjournment to the learned counsel for the parties, if possible within a period of six months.
Subject to above observation, writ petition is disposed of.
Order Date :- 28.1.2010 F.H.