Allahabad High Court
Rana Pratap Singh @ Rana Pratap Singh vs Smt. Neetu Singh And 2 Others on 27 January, 2021
Author: Prakash Padia
Bench: Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 10 Case :- MATTERS UNDER ARTICLE 227 No. - 330 of 2021 Petitioner :- Rana Pratap Singh @ Rana Pratap Singh Respondent :- Smt. Neetu Singh And 2 Others Counsel for Petitioner :- Vijai Kumar Tripathi Hon'ble Prakash Padia,J.
Heard learned counsel for the petitioner.
In view of the order proposed to be passed, notices need not go to the private respondents.
The petitioner is before this Court for a direction to the Principal Judge, Family Court, Gorakhpur to decide Case No. 20 of 2019 (Rana Pratap Singh Vs. Neetu Singh) within stipulated period.
It is argued by learned counsel for the petitioner that since the matter is pending consideration before the court below for a long time he is suffering irreparable loss.
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 with a direction to the court below to consider and decide the aforesaid case in accordance with law most expeditiously but certainly after giving opportunity to the parties concerned and without granting unnecessary adjournments to either of the parties, if there is no legal impediment.
Order Date :- 27.1.2021 SKM