Allahabad High Court
Chhote Lal vs Bijay Bahadur And 2 Others on 11 August, 2023
Author: Saral Srivastava
Bench: Saral Srivastava
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:163313 Court No. - 2 Case :- MATTERS UNDER ARTICLE 227 No. - 8141 of 2023 Petitioner :- Chhote Lal Respondent :- Bijay Bahadur And 2 Others Counsel for Petitioner :- Chandra Bhan Hon'ble Saral Srivastava,J.
1. Heard learned counsel for the petitioner.
2. The petitioner has come up in the present petition with a sole prayer that a direction be issued to the Civil Judge (Junior Division) Shahganj, Jaunpur to decide the 6C application dated 17.08.2021 in Case No.1117 of 2021(Chhote Lal Vs. Bijay Bahadur and others) expeditiously, within a time bound period.
3. Considering the facts and circumstances of the case, without adverting into the merits of the case, the writ petition is disposed of with a direction to the Civil Judge (Junior Division) Shahganj, Jaunpur to decide the 6C application dated 17.08.2021 in Case No.1117 of 2021(Chhote Lal Vs. Bijay Bahadur and others) pending before him expeditiously, preferably within a period of six months from the date of production of a certified copy of this order without granting any unnecessary adjournment to either of the parties, if there is no legal impediment in deciding the aforesaid case.
4. In case, if any adjournment is inevitable, the authority concerned may grant the same by imposing heavy cost which may not be less than Rs.1,000/-.
Order Date :- 11.8.2023 R.S. Tiwari