Allahabad High Court
Chandrawati vs Nand Kishor on 30 September, 2020
Author: Vivek Agarwal
Bench: Vivek Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 36 Case :- MATTERS UNDER ARTICLE 227 No. - 2829 of 2020 Petitioner :- Chandrawati Respondent :- Nand Kishor Counsel for Petitioner :- Akhilesh Kumar Pandey Hon'ble Vivek Agarwal,J.
1. Heard Sri Abhinav Kumar, learned counsel for the petitioner.
2. Petitioner has filed this petition seeking a direction to Additional District Judge/Fast Track Court-I, Meerut to expedite the proceedings in M.A. No.76 of 2013 (Bhopal Vs. Ashok) which is pending before the Court of Addl. District Judge/Fast Track Court, Meerut within a fixed time frame.
3. It is submitted that learned Addl. District Judge/Fast Track Court, Meerut be directed to decide his pending case/M.A. No.76 of 2013 (Bhopal Vs. Ashok).
4. In view of such facts, this writ petition can be disposed of with a direction to learned Addl. District Judge/Fast Track Court, Meerut to decide the pending case/application of the petitioner referred to above, if possible, within a period of one year from the date of receipt of computer downloaded copy in PDF form of this order strictly in accordance with law.
5. In above terms, the writ petition is disposed off.
6. It is made clear that this Court has not expressed any opinion on the merits of the case.
Order Date :- 30.9.2020 Ashutosh