Allahabad High Court
Mohan Lal vs Gulab Chand And 4 Others on 19 April, 2023
Author: Prakash Padia
Bench: Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 5 Case :- MATTERS UNDER ARTICLE 227 No. - 4320 of 2023 Petitioner :- Mohan Lal Respondent :- Gulab Chand And 4 Others Counsel for Petitioner :- Shibli Naseem Counsel for Respondent :- C.S.C. Hon'ble Prakash Padia,J.
Heard learned counsel for the petitioner and perused the record.
In view of the order proposed to be passed, notices need not be sent to the respondent.
The basic relief sought by the petitioner in the present petition under Article 227 of the Constitution of India is to direct the court below to decide the Original Suit No.173 of 2005 (Gulab Chand Vs. Mohan Lal and others) expeditiously.
In the facts and circumstances of the case, the present petition is disposed of directing the court concerned to decide the aforesaid case/suit strictly in accordance with law most expeditiously and without granting any unnecessary adjournment unless there is no legal impediment.
Order Date :- 19.4.2023 saqlain