Allahabad High Court
Rudra Pratap Singh vs Smt. Lalta Singh And 2 Others on 27 September, 2022
Author: Vivek Chaudhary
Bench: Vivek Chaudhary
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 4 Case :- MATTERS UNDER ARTICLE 227 No. - 8409 of 2022 Petitioner :- Rudra Pratap Singh Respondent :- Smt. Lalta Singh And 2 Others Counsel for Petitioner :- Dharmendra Kumar Singh,Vijay Laxmi Hon'ble Vivek Chaudhary,J.
Heard learned counsel for petitioner and learned counsel for the respondents.
By the present petition, petitioner is praying for expeditious disposal of Original Suit No. 1565 of 2017 (Rudra Pratap Singh Vs. Smt. Lalta Singh) pending in the Court of learned Civil Judge (Junior Division), Shahar, Jaunpur within stipulated period.
This Court on administrative side has already issued directions to the Court below to maintain zero pendency of cases which are more than five years old. In view of orders already issued on administrative side, the Court below is expected to decide the aforesaid suit which is pending before it expeditiously without any further delay. The Court shall not grant any unnecessary adjournment including the ground of strikes of the lawyers. The parties shall fully cooperate in early disposal of the case.
In view of aforesaid, the petition is disposed of.
Order Date :- 27.9.2022 Krishna* (Vivek Chaudhary, J.)