Allahabad High Court
Prakash Beer Mal And Another vs Vidya Devi And 4 Others on 15 December, 2022
Author: Vivek Chaudhary
Bench: Vivek Chaudhary
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 4 Case :- MATTERS UNDER ARTICLE 227 No. - 10786 of 2022 Petitioner :- Prakash Beer Mal And Another Respondent :- Vidya Devi And 4 Others Counsel for Petitioner :- Abu Sufiyan Azmi,Shiv Sagar Singh Hon'ble Vivek Chaudhary,J.
(Re:- Civil Misc. Amendment Application No. 2 of 2022) The amendment application is allowed.
Let necessary corrections be carried out during the course of the day.
(Re:-Civil Misc. (Correction) Application No.3 of 2022) Ground shown is sufficient. Application is allowed. The order dated 28.11.2022, is corrected and after correction the same reads as under:-
"Heard learned counsel for petitioners.
By the present petition, petitioners are praying for expeditious disposal of Original Suit No. 1116 of 2009 (Smt. Vidya Devi Vs. Krishna Mohan and others) pending in the Court of Civil Judge (Junior Division), Mau, within stipulated period.
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 Court below is expected to decide the aforesaid suit which is pending before it expeditiously without any further delay. The Court shall not grant any unnecessary adjournment including the ground of strikes of the lawyers. The parties shall fully cooperate in early disposal of the case.
In view of aforesaid, the petition is disposed of. "
.
(Vivek Chaudhary, J.) Order Date :- 15.12.2022 Arjun/-