Allahabad High Court
Ram Sardar vs District Judge Sultanpurnow Amethi And ... on 19 November, 2024
Author: Pankaj Bhatia
Bench: Pankaj Bhatia
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2024:AHC-LKO:76328 Court No. - 7 Case :- MATTERS UNDER ARTICLE 227 No. - 8849 of 2021 Petitioner :- Ram Sardar Respondent :- District Judge Sultanpurnow Amethi And Ors. Counsel for Petitioner :- Vinod Kumar Tiwari Counsel for Respondent :- C.S.C. Hon'ble Pankaj Bhatia,J.
1. No one appears for the petitioner even in the revised call.
2. The present petition has been filed with the following prayer :
(i) direct the Opposite party No.1 to expedite the hearing and disposal of the Contempt application U/O 39 Rule-2 CPC last fixed for 25-03-2020 & application 4-C2 & 45-C/2 pending with Suit No.157/2010 dated 21-07-2010 since last 7 years and further the O.P.No.1 may be directed to decide it possibly on day to day basis or to ex-parte proceed in the matter but in the meantime conditionally grant interim order at an early date or within the time to be stipulated by this Hon'ble Court.
ii. direct the Opposite party No.1 to further expedite the hearing and disposal of the Permanent Injunction Suit bearing R.S. No.157/2010 dated 24-06-2010 (Ram Sardar Vs. Chhotey Lal) but in the meantime this Hon'ble court may kindly be pleased to issue restraints to the O.P.No.2 from disturbing their ownership and possession on the suit property in view of the pleadings already exchanged in Partition Suit bearing RS.No.157/2010.
3. It appears that the matter is rendered infructuous by passage of time.
4. The petition is accordingly dismissed as infructuous.
Order Date :- 19.11.2024 VNP/-