Allahabad High Court
Vijay Bahadur Yadav vs Sunil Kumar Rai And 3 Others on 11 May, 2023
Author: Piyush Agrawal
Bench: Piyush Agrawal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:101835 Court No. - 6 Case :- WRIT - C No. - 15994 of 2023 Petitioner :- Vijay Bahadur Yadav Respondent :- Sunil Kumar Rai And 3 Others Counsel for Petitioner :- Brijesh Kumar Kesharwani,Mohammad Waseem Hon'ble Piyush Agrawal,J.
Heard learned counsel for the petitioner and learned standing counsel for State - respondents.
The sole prayer made by the petitioner in the instant writ petition is for expeditious disposal of his Case No. 890/2014 pending before the Motor Accident Claim Tribunal, Allahabad.
To the said prayer, learned standing counsel has no objection.
Considering the facts and circumstances of the case, without entering into the merits of the case, this writ petition is disposed of with a direction to the Motor Accident Claim Tribunal, Allahabad to decide the petitioner's Case No. 890/2014 , in accordance with law, expeditiously, preferably, within a period of six months from the date of presentation of a certified copy of this order, if there is no legal impediment.
It is made clear that the Court has not adjudicated the claim of the petitioner on merits.
Order Date :- 11.5.2023 Amit Mishra