Allahabad High Court
Naresh Pratap Singh vs Munesh Pal Singh @ Banraji And Another on 27 January, 2020
Author: Irshad Ali
Bench: Irshad Ali
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 40 Case :- MATTERS UNDER ARTICLE 227 No. - 639 of 2020 Petitioner :- Naresh Pratap Singh Respondent :- Munesh Pal Singh @ Banraji And Another Counsel for Petitioner :- Sanjay Kumar Dubey Hon'ble Irshad Ali,J.
Heard learned counsel for the petitioner.
Learned counsel for the petitioner confined his submission to the extent that in case direction is issued to expedite the hearing of the Execution Case No.20 of 2019 (Naresh Pratap Singh Vs. Munesh Pal Singh) and to decide the same in a time bound manner, justice would be met.
In view of the order proposed to be passed in the present petition, notice against the respondent No.1 is dispensed with, saving his interest to provide opportunity at the level of hearing of the aforesaid execution case.
I have considered the submission advanced by learned counsel for the petitioner and perused the material on record.
In view of nature of prayer made by learned counsel for the petitioner, this petition is finally disposed of with the direction to the Civil Judge, Senior Division, Hathras to expedite the hearing of the Execution Case No.20 of 2019 (Naresh Pratap Singh Vs. Munesh Pal Singh) and to pass appropriate reasoned speaking order after providing opportunity of hearing to the respondent No.1 for placing material in defence, expeditiously, if possible, within a period of 6 months from the date of production of certified copy of this order.
Order Date :- 27.1.2020 Gautam