Allahabad High Court
Smt. Shivraj Kishori vs Chunna Lal Tiwari And 2 Others on 20 February, 2020
Author: Ajay Bhanot
Bench: Ajay Bhanot
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 3 Case :- MATTERS UNDER ARTICLE 227 No. - 1416 of 2020 Petitioner :- Smt. Shivraj Kishori Respondent :- Chunna Lal Tiwari And 2 Others Counsel for Petitioner :- Sheel Kumar Ojha Hon'ble Ajay Bhanot,J.
The petitioner has sought for the following relief:
"(i) Issue a direction to the Civil Judge Senior Division Kanpur Nagar to decide the O.S. No 368 /2017 Decree for permanent injunction 'Smt. Shivraj Kishori Vs. Chunna Lal Tiwari and others' expeditiouusly preferably within some stipulated period."
Heard Shri Sheel Kumar Ojha, learned counsel for the petitioner and perused the ordersheet.
The suit was instituted in the year 2017. At this stage no reason has been shown for deciding the suit on priority and in preference over other suits pending before the learned trial court.
The petition is dismissed.
Order Date :- 20.2.2020 Dhananjai