Allahabad High Court
Ayesha Khatoon And 5 Others vs Naseem Ahmad And 6 Others on 1 November, 2022
Author: Vivek Chaudhary
Bench: Vivek Chaudhary
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 4 Case :- MATTERS UNDER ARTICLE 227 No. - 9567 of 2022 Petitioner :- Ayesha Khatoon And 5 Others Respondent :- Naseem Ahmad And 6 Others Counsel for Petitioner :- Kamal Kumar Singh Hon'ble Vivek Chaudhary,J.
Heard learned counsel for the petitioner.
By means of this petition, petitioner has prayed for a direction upon the court below i.e. Civil Judge (S.D.), Mau to decide the Original Suit No. 196 of 2019 (Naseem Ahmad Vs. Ayesha Khatoon and others), pending before him, within stipulated period.
In the present case, admittedly the said original suit is pending since 2019.
In view thereof, concerned Court is required to decide the said original suit of the petitioner, after hearing all the parties concerned, as expeditiously as possible, without any further delay. He shall not grant any unnecessary adjournment including on the ground of strike of lawyers.
With the aforesaid observations, the petition is disposed of.
Order Date :- 01.11.2022 Krishna* (Vivek Chaudhary,J.)