Allahabad High Court
Karma Devi vs Chandra Bhushan And Another on 16 March, 2021
Author: Prakash Padia
Bench: Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 10 Case :- MATTERS UNDER ARTICLE 227 No. - 1596 of 2021 Petitioner :- Karma Devi Respondent :- Chandra Bhushan And Another Counsel for Petitioner :- Krishna Kant Vishwakarma,Ashwani Kumar Hon'ble Prakash Padia,J.
Heard learned counsel for the petitioner and perused the record.
The petitioner is before this Court for a direction to the Civil Judge (J.D.) Jaunpur, to decide the Case No. 1677 of 2019 (Karma Devi Vs. Chandra Bhushan) within stipulated period.
In view of the order proposed to be passed, notices need not go to the private respondents.
It is argued by learned counsel for the petitioner that since the matter is pending consideration before the court below for a long time he is suffering irreparable loss.
In the facts and circumstances of the case, without entering into merits of the case, the present petition is disposed of finally with a direction to the court below to consider and decide the matter on its turn without granting unnecessary adjournments to either of the parties if there is no legal impediment.
Order Date :- 16.3.2021 pks