Allahabad High Court
Sanjay Kumar vs Civil Judge And 3 Others on 18 December, 2020
Author: Saumitra Dayal Singh
Bench: Saumitra Dayal Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 65 Case :- MATTERS UNDER ARTICLE 227 No. - 3879 of 2020 Petitioner :- Sanjay Kumar Respondent :- Civil Judge And 3 Others Counsel for Petitioner :- Shiv Kumar Gupta Hon'ble Saumitra Dayal Singh,J.
1. Grievance of the petitioner appears to be that his suit for specific performance being O.S. No. 1424 of 2018 (Sanjay Kumar Vs. Santosh Kumar & Ors.) has remained pending before the Civil Judge (Junior Division) (City), Jaunpur, for almost two years.
2. In view of the grievance voiced by the petitioner, the present petition is disposed of with a direction that in case the petitioner files a copy of this order before the learned court below within a period of two weeks from today, learned court below shall make best efforts to conclude the trial, as expeditiously as possible, keeping in mind the fact the petitioner claims to have paid consideration of Rs. 4,67,000/- against Rs. 5,00,000/- (which is the total consideration) and that the respondent has been delaying the proceedings. It is thus expected that no long adjournment or undue adjournment would be granted to either party and the suit proceedings may be concluded within shortest possible time.
Order Date :- 18.12.2020 Prakhar