Allahabad High Court
Syed Zamin Abbas vs Smt. Shabin Fatima And Another on 21 July, 2025
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2025:AHC:117603 Court No. - 9 Case :- MATTERS UNDER ARTICLE 227 No. - 7332 of 2025 Petitioner :- Syed Zamin Abbas Respondent :- Smt. Shabin Fatima And Another Counsel for Petitioner :- Satya Deo Ojha Hon'ble Manish Kumar Nigam,J.
1. Heard learned counsel for the petitioner and perused the record.
2. This petition has been filed for following relief:
"Issue a writ order or direction in the nature of mandamus la mad directing the learned court Civil Judge. (Junior Division), Haveli, Azamgarh to decide the Original Suit No. 2076 of 2019 (Syed Zamin Abbas vs. Smt. Shabih Fatima and another) expeditiously by concluding day by day hearing within stipulated period."
3. Contention of the learned counsel for the petitioner is that the suit is pending since 2019. It is further submitted by learned counsel for the petitioner that written statement has been filed. It is further submitted by learned counsel for the petitioner that several dates have been fixed but the same has not been decided yet. He prayed that the same may be decided expeditiously.
4. No useful purpose would be served in keeping this petition pending.
5. Accordingly, the present petition stands disposed of finally with a direction to the Civil Judge. (Junior Division), Haveli, Azamgarh to consider and decide the aforesaid case, in accordance with law, expeditiously, after ensuring service upon all the parties concerned and after giving opportunity of hearing to the parties concerned as well as opportunity to lead evidence in support of their case and without granting unnecessary adjournments to either of the parties provided that there is no other legal impediment.
Order Date :- 21.7.2025 Ved Prakash (Manish Kumar Nigam,J.)