Allahabad High Court
Chunni Lal And 2 Others vs Raj Kumari on 1 December, 2022
Author: Vivek Chaudhary
Bench: Vivek Chaudhary
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 4 Case :- MATTERS UNDER ARTICLE 227 No. - 10942 of 2022 Petitioner :- Chunni Lal And 2 Others Respondent :- Raj Kumari Counsel for Petitioner :- Satish Kumar,Sadhana Dubey Hon'ble Vivek Chaudhary,J.
Heard learned counsel for petitioners.
By the present petition, petitioners are praying for expeditious disposal of Original Suit No. 804 of 2013 (Jokhu Vs. Chunni Lal and others) pending in the Court of Civil Judge (Junior Division), Kaushambi, within stipulated period.
This Court on administrative side has already issued directions to the Court below to maintain zero pendency of cases which are more than five years old. In view of orders already issued on administrative side, the Court below is expected to decide the aforesaid suit which is pending before it expeditiously without any further delay. The Court shall not grant any unnecessary adjournment including the ground of strikes of the lawyers. The parties shall fully cooperate in early disposal of the case.
In view of aforesaid, the petition is disposed of.
Order Date :- 1.12.2022 Krishna* (Vivek Chaudhary, J.)