Allahabad High Court
Vijay Prakash Singh vs Paras Nath Singh And 5 Others on 7 April, 2022
Author: Neeraj Tiwari
Bench: Neeraj Tiwari
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 9 Case :- MATTERS UNDER ARTICLE 227 No. - 2436 of 2022 Petitioner :- Vijay Prakash Singh Respondent :- Paras Nath Singh And 5 Others Counsel for Petitioner :- Rakesh Kumar Singh Hon'ble Neeraj Tiwari,J.
Heard learned counsel for the petitioner.
Present petition has been filed with following prayer:-
"(i) Issue an order, direction and directing the Court below i.e. Prescribed Authority/Civil Judge (Senior Division), Gorakhpur to decide the Case No. 320 of 2018 (Vijay Prakash Singh vs. Paras Nath Singh and others) within some stipulated period to be fixed by this Hon'ble Court."
In the facts and circumstances of the case, the present petition is disposed of with direction to the Civil Judge (Senior Division), Gorakhpur to expedite the hearing of the aforesaid case and decide the same expeditiously, in accordance with law, after providing opportunity of hearing to all concerned and without granting any unnecessary adjournment to either of the parties. In case adjournment is granted, Court shall record detail reason for the same.
Order Date :- 7.4.2022 Junaid