Allahabad High Court
Sri Rakesh Kumar Kesharwani vs Civil Judge (Junior Division) And 11 ... 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. - 9964 of 2019 Petitioner :- Sri Rakesh Kumar Kesharwani Respondent :- Civil Judge (Junior Division) And 11 Others Counsel for Petitioner :- Sanjay Kumar Singh,Alok Kumar Gupta Counsel for Respondent :- Ashish Mishra Hon'ble Pankaj Bhatia,J.
Heard learned counsel for the petitioner and perused the material on record.
The present petition has been filed seeking following relief:-
"To direct the Civil Judge (Junior Division) East, Allahabad to decide the Suit No.799 of 2003 expeditiously or within certain time framed by this Hon'ble Court."
Considering the limited submission made at the bar, the Civil Judge (Junior Division) East, Allahabad is directed to decide the Suit No.799 of 2003 (Rajendra Kumar Vs. Rakesh Kumar) filed by the petitioner, expeditiously, preferably within a period of 18 month from the date of production of a certified copy of this order.
The petition is disposed off in terms of the above said order.
Order Date :- 19.12.2019 Hasnain