Allahabad High Court
Mirza Ahmad Beg vs Civil Judge South (J.D.) Lucknow & Ors. on 16 July, 2019
Author: Vivek Chaudhary
Bench: Vivek Chaudhary
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 19 Case :- MISC. SINGLE No. - 19200 of 2019 Petitioner :- Mirza Ahmad Beg Respondent :- Civil Judge South (J.D.) Lucknow & Ors. Counsel for Petitioner :- Meva Lal Yadav Hon'ble Vivek Chaudhary,J.
Heard learned counsel for petitioners and learned counsel for the respondents.
By the present petition, petitioner has prayed for expeditious disposal of civil suit no. 116 of 1989(Mirza Ahmad Beg Major Vs. Dr. Rajeshwar Tripathi and Others), pending before the respondent no. 1, Civil Judge,South(Junior Division), Lucknow.
This court on administrative side has already issued directions to the court below to maintain zero pendency of cases which are more than five years old. In view of orders already issued on administrative side, the trial court is expected to decide the present case which is pending since the year 1989 expeditiously without any further delay. In view of aforesaid, the petition is disposed of.
Order Date :- 16.7.2019 AKS (Vivek Chaudhary,J.)