Allahabad High Court
Pashupati Colonizer Pvt. Ltd. ... vs Smt. Kaisar Jahan And 8 Others on 3 January, 2020
Author: Neeraj Tiwari
Bench: Neeraj Tiwari
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 52 Case :- MATTERS UNDER ARTICLE 227 No. - 10233 of 2019 Petitioner :- Pashupati Colonizer Pvt. Ltd. Gorakhpur Respondent :- Smt. Kaisar Jahan And 8 Others Counsel for Petitioner :- Hanuman Kinkar,Shashi Kumar Dwivedi Hon'ble Neeraj Tiwari,J.
Heard learned counsel for the petitioner.
Present petition has been filed with following prayer;
"The Hon'ble Court may kindly be pleased to direct the court below to decide the S.C.C. No. 15 of 2011 (Pashupati Colonizer Vs. Kaisar Jahan and others), within specific and stipulated period of time."
Learned counsel for the petitioner submits that earlier he has approached this Court by filing Matters Under Article 227 No. 4383 of 2017 (Pashupati Colonizer Private Limited Vs. Smt. Kaisar Jahan and 8 others) and Court vide order dated 20.7.2017 has passed the following order;-
"The only relief pressed by the learned counsel for the petitioner in this writ petition is that S.C.C. Case No. 15 of 2011 (Pashupati Colonizer Vs. Kaiser Jahan and others), pending in the court below at Gorakhpur may be directed to be decided at an early date.
In view of the aforesaid, this writ petition is disposed of with a direction to the concerned court below to decide the aforesaid case in accordance with law, expeditiously, preferably within six months from the date of presentation of a certified copy of this order, if there is no legal impediment. It is further directed that unnecessary adjournment shall not be granted to either pf the parties."
He next submits that till date not a single issue has been decided and further requested that Court may be directed to decide the case at the earliest.
In the facts and circumstances of the case, the present petition is finally disposed of with the direction to the Court below to expedite the hearing of the aforesaid case and decide the same, in accordance with law, expeditiously, preferably within a period of six months from the date of production of certified copy of this order, without granting any unnecessary adjournment to either of the parties, if there is no other legal impediment. It is made clear that if any adjournment is granted, the Court shall record specific and detailed reason and may also imposed heavy cost upon the party seeking adjournment.
Order Date :- 3.1.2020 Arvind