Allahabad High Court
Smt Anita Devi vs Mahendra Kumar And Another on 2 February, 2021
Author: Prakash Padia
Bench: Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 10 Case :- MATTERS UNDER ARTICLE 227 No. - 539 of 2021 Petitioner :- Smt Anita Devi Respondent :- Mahendra Kumar And Another Counsel for Petitioner :- Ankur Vishwakarma,Kapoor Chandra Vishwakarma Hon'ble Prakash Padia,J.
Heard learned counsel for the petitioner.
The petitioner is before this Court for a direction to Civil Judge (Junior Division), Sharki, Allahabad to decide the Misc. Case No. 873 of 2015 (Anita Devi Vs. Mahendra Kumar and others) within stipulated period.
In view of the order proposed to be passed, notices need not go to the private respondents.
It is argued by learned counsel for the petitioner that since the matter is pending consideration before the court below for a long time he is suffering irreparable loss.
Heard learned counsel for the petitioner and perused the record.
In the facts and circumstances of the case, without entering into merits of the case, the present petition is disposed of finally with a direction to the court below to consider and decide the matter on its turn without granting unnecessary adjournments to either of the parties if there is no legal impediment.
Order Date :- 2.2.2021 SKM