Allahabad High Court
Thakur Shri Kishori Vallah Ji Maharaj ... vs Sarvesh Kumar Sharma on 1 March, 2023
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 38 Case :- MATTERS UNDER ARTICLE 227 No. - 2253 of 2023 Petitioner :- Thakur Shri Kishori Vallah Ji Maharaj Virajman Mandir And Another Respondent :- Sarvesh Kumar Sharma Counsel for Petitioner :- Santosh Kumar Singh Hon'ble Chandra Kumar Rai,J.
Heard Mr. V.V. Singh, holding the brief of Mr. Santosh Kumar Singh, Counsel for the petitioners.
The instant writ petition has been filed for directing the Civil Judge (Senior Division) Mathura to decide the J.S.C.C. Suit No.791 of 2021 (Thakur Shri Kishori Vallabh Ji Maharaj Virajman Mandir and Another Vs. Sarvesh Sharma) within stipulated period.
Counsel for the petitioner submitted that the aforementioned suit filed by the petitioner in the year 2021 is pending before Civil Judge (Senior Division) Mathura.
Copy of the order sheet has been annexed as Annexure No.2 to the writ petition in order to demonstrate that the case is not proceeding expeditiously.
Considering the facts and circumstances of the case, without expressing any opinion on the merits of the issue, the present petition stands disposed of finally directing the Civil Judge (Senior Division) Mathura to consider and decide the aforementioned J.S.C.C Suit in accordance with law expeditiously and preferably within a period of one year from the date of production of certified copy of this order after giving opportunity of hearing to the parties concerned and without granting unnecessary adjournments to either of the parties.
Order Date :- 1.3.2023/PS*