Allahabad High Court
Ram Sharan Gupta And 2 Others vs Learned Additional Civil Judge And 3 ... on 30 September, 2019
Author: Manoj Kumar Gupta
Bench: Manoj Kumar Gupta
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 40 Case :- MATTERS UNDER ARTICLE 227 No. - 7210 of 2019 Petitioner :- Ram Sharan Gupta And 2 Others Respondent :- Learned Additional Civil Judge And 3 Others Counsel for Petitioner :- Alok Kumar Srivastava Hon'ble Manoj Kumar Gupta,J.
The sole prayer made in the instant petition is for issuing direction to the trial court to decide the Case No. 1157 of 2016 within a specified time frame.
Counsel for the petitioners points out that service upon the defendants was held sufficient by publication in newspaper. They have also entered appearance in the suit and are contesting the same.
Having regard to the facts of the case and the submissions made, the instant petition is disposed of with direction to the trial court to make endeavour to decide the suit expeditiously, by fixing short dates and without granting unnecessary adjournments to the parties.
(Manoj Kumar Gupta,J.) Order Date :- 30.9.2019 Chandan