Allahabad High Court
Tara Singh Jaiswal vs State Of U.P. And 2 Others on 19 December, 2019
Author: Pankaj Bhatia
Bench: Pankaj Bhatia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 44 Case :- MATTERS UNDER ARTICLE 227 No. - 9982 of 2019 Petitioner :- Tara Singh Jaiswal Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Yashwant Singh,Ashok Kumar Pandey Counsel for Respondent :- C.S.C.,Ashish Mishra Hon'ble Pankaj Bhatia,J.
The present petition has been filed seeking the following relief:-
"To direct the learned District Judge Allahabad to decide Execution No. 44 of 2013; Tara Singh Jaiswal Vs. State of U.P. and others (arising out of Arbitration Case No. 62 of 2008; Tara Singh Vs. State of U.P. & Others) as expeditiously as possible preferably within some fixed period."
Considering the limited submission, District Judge, Allahabad, respondent no. 3 is directed to take steps to decide Execution No. 44 of 2013, Tara Singh Jaiswal Vs. State of U.P. and others, (arising out of Arbitration Case No. 62 of 2008) expeditiously, preferably within a period of six months from the date of production of certified copy of this order.
The petition is disposed off.
Order Date :- 19.12.2019 SR