Allahabad High Court
Vinod Kumar Yadav vs Ram Kripal And Another on 3 February, 2021
Author: Prakash Padia
Bench: Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 10 Case :- MATTERS UNDER ARTICLE 227 No. - 583 of 2021 Petitioner :- Vinod Kumar Yadav Respondent :- Ram Kripal And Another Counsel for Petitioner :- R S Dubey,Savita Dubey Hon'ble Prakash Padia,J.
Heard learned counsel for the petitioner and perused the record.
In view of the order proposed to be passed, notice need not issue to the respondent no.1.
The petitioner is before this Court for a direction to the Civil Judge (Junior Division), Court No. 3 Gorakhpur to decide the Civil Suit No. 1277 of 1996 (Moti Lal vs. Ram Kripal) within stipulated period.
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 Civil Judge (Junior Division), Court No. 3 Gorakhpur to consider and decide the aforesaid suit in accordance with law expeditiously and preferably within a period of one year from the date of production of self attested computer generated copy of this order downloaded from the official website of High Court Allahabad 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 :- 3.2.2021 Swati