Allahabad High Court
Smt. Chandrawati vs Nand Kishor on 4 January, 2021
Author: Prakash Padia
Bench: Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 10 Case :- MATTERS UNDER ARTICLE 227 No. - 4071 of 2020 Petitioner :- Smt. Chandrawati Respondent :- Nand Kishor Counsel for Petitioner :- Akhilesh Kumar Pandey Hon'ble Prakash Padia,J.
Heard learned counsel for the petitioner.
In view of the order proposed to be passed, notices need not issue to the respondent.
The petitioner is before this Court for a direction to the Additional District Judge/Fast Track Court-I Meerut, M.A. No. 840 of 2011 (Bhopal vs. Ashok) within stipulated period.
Considering the facts and circumstances of the case, without expressing any opinion on the merits of the issue, the present petition stands disposed of finally with a direction to the Additional District Judge/Fast Track Court-I Meerut to consider and decide the aforesaid case in accordance with law expeditiously and preferably within a period of six months from the date of production of self attested computer generated copy of this order downloaded from the official website of High Court Allahabad but certainly after giving opportunity to the parties concerned and without granting unnecessary adjournments to either of the parties, if there is no legal impediment.
Order Date :- 4.1.2021 Swati