Allahabad High Court
Ahmad Raza & Another vs Addl. Civil Judge (S.D.) Room No.14 ... on 23 February, 2021
Author: Rajnish Kumar
Bench: Rajnish Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 18 Case :- MISC. SINGLE No. - 5084 of 2021 Petitioner :- Ahmad Raza & Another Respondent :- Addl. Civil Judge (S.D.) Room No.14 Pratapgarh & Others Counsel for Petitioner :- Ashok Kumar Maurya Hon'ble Rajnish Kumar,J.
Heard Sri Ashok Kumar Maurya, learned counsel for the petitioner.
This petition has been filed for a direction to dispose of the suit for permanent injunction bearing Regular Suit No.531 of 2017(Raziya Bano versus Ahmad Raza & Others) filed by the opposite party no.2. The petitioners are the defendants in the suit.
Learned counsel for the petitioners has filed some orders from 31.10.2018 to 27.02.2019, from which it appears that the written statement was not filed till 27.02.2019. However, learned counsel for the petitioners could not inform as to whether the written statement of all the parties have been filed or not and what is the stage of suit. He also could not show any urgency in disposal of suit when very old cases may be pending before theCourt.
In view of above, this Court is not inclined to issue any direction to the concerned court at this stage. It is accordingly dismissed.
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.............................................(Rajnish Kumar,J.) Order Date :- 23.2.2021 Akanksha