Allahabad High Court
Sri Sugreev Singh And 3 Others vs State Of U.P. And 6 Others on 14 July, 2023
Author: Jayant Banerji
Bench: Jayant Banerji
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:140349 Court No. - 1 Case :- MATTERS UNDER ARTICLE 227 No. - 6653 of 2023 Petitioner :- Sri Sugreev Singh And 3 Others Respondent :- State Of U.P. And 6 Others Counsel for Petitioner :- Gagan Pratap Singh Counsel for Respondent :- C.S.C. Hon'ble Jayant Banerji,J.
Heard learned counsel for the petitioners.
This petition has been filed seeking the following relief:
"i. Issue a suitable order or direction directing and commanding to the Civil Judge (S.D.), Firozabad decide the Original Suit No. 43 of 2005 (Sugreev Singh vs. Sohan Singh @ Son Singh) pending before him since Year 2005 within stipulated time fixed by this Hon'ble court."
It is stated by the learned counsel for the petitioner that the suit for specific performance was filed in the year 2005 and issues have been framed on 24.11.2005 as is reflected from the certified copy of the order-sheet. It is stated that, thereafter, the case is being repeatedly adjourned.
Having perused the record of the petition and considering the facts and circumstances of the case, since the matter is very old, this Court has every reason to believe that the trial court is proceeding with the instant case as well as with the other cases within its jurisdiction with due expedition.
This petition is, accordingly, disposed of.
Order Date :- 14.7.2023 A. V. Singh (Jayant Banerji, J.)