Allahabad High Court
Jagdish Pandey vs State Of U.P. And 7 Others on 7 August, 2023
Author: Saral Srivastava
Bench: Saral Srivastava
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:158534 Court No. - 2 Case :- MATTERS UNDER ARTICLE 227 No. - 7726 of 2023 Petitioner :- Jagdish Pandey Respondent :- State Of U.P. And 7 Others Counsel for Petitioner :- Umang Srivastava Counsel for Respondent :- C.S.C.,Sanjay Kumar Om,Sudhir Bharti,Suresh Singh Hon'ble Saral Srivastava,J.
1. Heard Sri Ashish Kumar, Advocate (bearing Advocate Roll No.A/A1274/2012) holding brief of Sri Umang Srivastava, learned counsel for the petitioner, learned Standing counsel and Sri Sanjay Kumar Om, learned counsel for respondent Nos.3 & 4.
2. The petitioner has come up in the present petition with a sole prayer that a direction be issued to the Civil Judge (Junior Division), Basgaon, Gorakhpur to decide the application under Order 39 Rule 1 of C.P.C. filed in Case No.128 of 2023 (Jagdish and others Vs. State of U.P. and others) expeditiously, within a time bound period.
3. Considering the facts and circumstances of the case, without adverting into the merits of the case, the writ petition is disposed of with a direction to the Civil Judge (Junior Division), Basgaon, Gorakhpur to decide the application under Order 39 Rule 1 of C.P.C. filed in Case No.128 of 2023 (Jagdish and others Vs. State of U.P. and others) pending before him expeditiously, preferably within a period of three months from the date of production of a certified copy of this order without granting any unnecessary adjournment to either of the parties, if there is no other legal impediment in deciding the aforesaid case.
Order Date :- 7.8.2023 R.S. Tiwari