Allahabad High Court
Smt.Maya Devi And Another vs Vipin Kumar Kushwaha And Another on 22 August, 2022
Author: Salil Kumar Rai
Bench: Salil Kumar Rai
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 5 Case :- MATTERS UNDER ARTICLE 227 No. - 6406 of 2022 Petitioner :- Smt.Maya Devi And Another Respondent :- Vipin Kumar Kushwaha And Another Counsel for Petitioner :- Veer Bhagat Singh Kushwaha Hon'ble Salil Kumar Rai,J.
Heard the counsel for the petitioner.
The present petition has been filed by the petitioner praying for a direction directing the Judge Small Causes Court, Agra to decide Execution Case No.61 of 2018 (Maya Devi and others versus Vipin Kumar and others).
The Judge Small Causes Court, Agra is directed to decide the aforesaid Execution Case No.61 of 2018, if still pending, expeditiously without granting any unnecessary adjournments to the parties, in case, there is no legal impediment in deciding the aforesaid case.
It is clarified that this Court has not expressed any opinion on the merits of the claim of the petitioner.
With the aforesaid direction, the writ petition is disposed of.
Order Date :- 22.8.2022 IB