Allahabad High Court
Lalchand Kushwaha vs State Of U.P. And Another on 5 September, 2022
Author: Gautam Chowdhary
Bench: Gautam Chowdhary
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 85 Case :- APPLICATION U/S 482 No. - 26400 of 2022 Applicant :- Lalchand Kushwaha Opposite Party :- State of U.P. and Another Counsel for Applicant :- Suneeta Gupta,Girish Kumar Gupta Counsel for Opposite Party :- G.A. Hon'ble Gautam Chowdhary,J.
Heard learned counsel for the applicant and learned A.G.A. for the State.
This application has been filed with a prayer to direct the learned Civil Judge (J.D.) FTC-I, Varanasi to decide he complaint case No. 1556 of 2015 (Smt. Durga Devi Vs. Lal Chandra and others, under section 12 of Protection of Women from Domestic Violence Act, P.S. Sigra, District Vaanasi.within a stipulated period.
Considering the fact that the case have remained pending since 2015. Without expressing any opinion on the merits of the case, this application is finally disposed of with a direction to the court below to decide the aforesaid case in accordance with law, as expeditiously as possible, without granting any unnecessary or long adjournments to either of the parties, preferably within a period of two months from the date of production of a certified copy of this order, if there is no other legal impediment.
Order Date :- 5.9.2022 RPD