Allahabad High Court
Chandra Mohan And Another vs Additional Civil Judge (Senior ... on 7 December, 2019
Author: Neeraj Tiwari
Bench: Neeraj Tiwari
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 52 Case :- MATTERS UNDER ARTICLE 227 No. - 9272 of 2019 Petitioner :- Chandra Mohan And Another Respondent :- Additional Civil Judge (Senior Division )- Ii District Bulandshahar And Another Counsel for Petitioner :- Suchit Tandon Hon'ble Neeraj Tiwari,J.
Heard learned counsel for the petitioner.
Present petition has been filed with a prayer that the respondent no.1 be directed to decide the Original Suit No. 1427 of 2012 (Manoj Vs. Chandra Mohan) within stipulated period.
In the facts and circumstances of the case, the present petition is finally disposed of with the direction to the respondent no.1 to expedite the hearing of the aforesaid case and decide the same, in accordance with law, expeditiously, preferably within a period of one year from the date of production of certified copy of this order, without granting any unnecessary adjournments to either of the parties, if there is no other legal impediment.
Order Date :- 7.12.2019 Junaid