Allahabad High Court
Rajendra Kumar Verma @ Bangali vs Civil Judge,(J.D.),Room No. ... on 22 October, 2019
Author: Rajan Roy
Bench: Rajan Roy
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 7 Case :- MISC. SINGLE No. - 29025 of 2019 Petitioner :- Rajendra Kumar Verma @ Bangali Respondent :- Civil Judge,(J.D.),Room No. 24,Sultanpur And Anr. Counsel for Petitioner :- Adarsh Srivastava,Ajeet Kumar Srivastava Hon'ble Rajan Roy,J.
Heard learned counsel for the petitioner and learned Addl. Chief Standing Counsel for the State.
Considering the order proposed to be passed issuance of notice to private opposite party is dispensed with, as he would also be interested in expeditious disposal of the proceedings.
The petitioner herein seeks expeditious disposal of the Regular Suit No. 1019 of 2017, Vijay Kumar Gupta v. Rajendrta Kumar Verma, which is said to have been filed on 26.7.2017.
The said case has been filed in the year 2017. As far as expeditious disposal is concerned, the proceedings are of recent origin. The details as to the number of the cases of the said year and the earlier years which are pending in the said Court have not been disclosed, therefore, no specific direction with time-schedule can be issued. Needless to say that the concerned authorities shall make an earnest endeavour to dispose of the proceedings (Regular Suit No. 1019 ofg 2017, Vijay Kumar Gupta v. Rajendrta Kumar Verma) as early as possible.
With the observations the petition is disposed of.
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(Rajan Roy, J.) Order Date :- 22.10.2019 A.Nigam