Allahabad High Court
Manoj Kumar Verma And Another vs Avnish Narayan on 24 January, 2025
Author: Rohit Ranjan Agarwal
Bench: Rohit Ranjan Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2025:AHC:12885 Court No. - 9 Case :- WRIT - C No. - 2363 of 2025 Petitioner :- Manoj Kumar Verma And Another Respondent :- Avnish Narayan Counsel for Petitioner :- Vijay Pal Hon'ble Rohit Ranjan Agarwal,J.
1. This writ petition has been filed with the following prayer:-
"(i) Issue a writ, order or direction in the nature of mandamus commanding and directing the Motor Accident Claim Tribunal (South), Allahabad to decide the Claim Petition No. 347 of 2020 U/s 164 (1) and 140 of the Motor Vehicle Act, 1988 (Manoj Kumar Vs. Avnish Narayan), which is pending in the court of Motor Accident Claim Tribunal (South), Allahabad within a stipulated period as fixed by this Hon'ble court."
2. It is contended by learned counsel for the petitioners that motor accident claim petition is pending consideration since 2020 before Motor Accident Claims Tribunal (South), Prayagraj.
3. As no useful purpose would be served in keeping the matter pending, or calling for counter affidavit or issuing notice to the private respondent, the matter is being disposed of, at the admission stage, with a direction upon Tribunal concerned to decide the pending Motor Accident Claim Petition No. 347 of 2020 (Manoj Kumar Vs. Avnish Narayan) after hearing all the concerned parties, strictly in accordance with law, expeditiously, preferably within a period of six months from the date of production of certified copy of this order.
4. With the aforesaid direction, present writ petition stands disposed of.
5. It is made clear that this Court has not adjudicated the case on merits.
Order Date :- 24.1.2025 Shekhar