Allahabad High Court
Vivek Sharma And Another vs Manappuram Finance Limited And 2 Others on 14 November, 2022
Author: Vivek Chaudhary
Bench: Vivek Chaudhary
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 4 Case :- MATTERS UNDER ARTICLE 227 No. - 10040 of 2022 Petitioner :- Vivek Sharma And Another Respondent :- Manappuram Finance Limited And 2 Others Counsel for Petitioner :- Manoj Kumar Tiwari Counsel for Respondent :- Manoj Kumar Tiwari Hon'ble Vivek Chaudhary,J.
Heard learned counsel for the petitioners.
By means of this petition, petitioners have prayed for a direction upon the court below i.e. Civil Judge (S.D.), Kanpur Nagar to decide the Suit No. 1607 of 2019 (Vivek Sharma Vs. Manappuram Finance Ltd. and others), pending before him, within stipulated period.
In the present case, admittedly the said suit is pending since 2019.
In view thereof, concerned Court is required to decide the said suit of the petitioner, after hearing all the parties concerned, as expeditiously as possible, without any unnecessary delay. He shall not grant any unnecessary adjournment including on the ground of strike of lawyers.
With the aforesaid observations, the petition is disposed of.
Order Date :- 14.11.2022 Krishna* (Vivek Chaudhary,J.)