Allahabad High Court
Pratibha Agarwal vs Anil Singh And 2 Others on 21 January, 2021
Author: Yashwant Varma
Bench: Yashwant Varma
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 34 Case :- MATTERS UNDER ARTICLE 227 No. - 4731 of 2020 Petitioner :- Pratibha Agarwal Respondent :- Anil Singh And 2 Others Counsel for Petitioner :- Kripa Shankar Pandey,Ashok Kumar Hon'ble Yashwant Varma,J.
Heard learned counsel for the petitioner.
The Present petition has been filed seeking a direction to the Khafifa Judge, Jhansi to consider and decide the Original Suit Old No. 437 of 2013 New No. 22 of 2018 (Smt. Pratibha Agarwal & Others Vs. Anil Singh & Others) expeditiously and preferably within stipulated period.
Bearing in mind the fact that in the suit for permanent injunction, a temporary injunction is stated to operate in favour of the plaintiff petitioner, the Court finds no ground to issue any peremptory direction for its out of turn disposal. The petitioner has also failed to establish that the roster of that court would warrant such a direction being framed.
The writ petition is dismissed.
Order Date :- 21.1.2021 Krishna*