Allahabad High Court
Urmila And 3 Others vs Urmila Devi And 6 Others on 18 February, 2021
Author: Prakash Padia
Bench: Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 10 Case :- MATTERS UNDER ARTICLE 227 No. - 1106 of 2021 Petitioner :- Urmila And 3 Others Respondent :- Urmila Devi And 6 Others Counsel for Petitioner :- Mohan Gupta Hon'ble Prakash Padia,J.
Heard learned counsel for the petitioners and perused the record.
In view of the order proposed to be passed, notices need not issue to the respondents.
The petitioners are before this Court for a direction to the Civil Judge (Junior Division), Court No. 10, Deoria to decide the suit no. 1735 of 2003 (Urmila and Others vs. Urmila Devi and Others) within stipulated period.
Considering the facts and circumstances of the case, without expressing any opinion on the merits of the issue, the present petition stands disposed of finally with a direction to the Civil Judge (Junior Division), Court No. 10, Deoria to consider and decide the aforesaid suit in accordance with law most expeditiously but certainly after giving opportunity to the parties concerned and without granting unnecessary adjournments to either of the parties, if there is no legal impediment.
Order Date :- 18.2.2021 Swati