Allahabad High Court
Smt. Kaushalya Alias Sushila Devi vs Smt. Usha Devi And 16 Others on 6 December, 2019
Author: Y.K. Srivastava
Bench: Yogendra Kumar Srivastava
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 58 Case :- MATTERS UNDER ARTICLE 227 No. - 9358 of 2019 Petitioner :- Smt. Kaushalya Alias Sushila Devi Respondent :- Smt. Usha Devi And 16 Others Counsel for Petitioner :- Suresh Singh Hon'ble Dr. Yogendra Kumar Srivastava,J.
Heard Sri R.N. Nigam, Advocate holding brief of Sri Suresh Singh, learned counsel for the petitioner.
The present petition has been filed seeking a direction to the Civil Judge (Junior Division), Gorakhpur to decide her application (Paper No.7Ga) filed under orders 39 Rule 1 and 2 CPC which is said to be pending.
Counsel for the petitioner has placed reliance upon the order-sheet of the case, a copy whereof has been filed as annexure- 3 to the petition to submit that notices have been issued on the application that have been aforementioned and although dates are being fixed but for some reason or other the case is being adjourned and the delay in disposal of the aforesaid application is causing undue hardship to the petitioner.
In view of the aforementioned facts and circumstances, the present petition is disposed of with an observation that in case the petitioner appears in the proceedings and does not seek any unnecessary adjournment it is expected that the court concerned would make an endeavour to decide the aforesaid application in the pending suit expeditiously in accordance with law provided there is no other legal impediment.
Order Date :- 6.12.2019 Radhika (Dr. Y.K. Srivastava,J.)