Allahabad High Court
Mohd Azeem vs Mohd Tariq And 2 Others on 13 September, 2022
Author: Vivek Chaudhary
Bench: Vivek Chaudhary
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 4 Case :- MATTERS UNDER ARTICLE 227 No. - 7783 of 2022 Petitioner :- Mohd Azeem Respondent :- Mohd Tariq And 2 Others Counsel for Petitioner :- Sarita Singh,Ajay Kumar Singh Hon'ble Vivek Chaudhary,J.
Heard learned counsel for the petitioner and learned counsel for the respondent.
By means of this petition, petitioner has prayed for a direction upon the court below i.e. Additional Civil Judge (J.D.) Shahganj, Jaunpur to decide the Suit No. 1339 of 2021 (Mohd. Azeem Vs. Mohd. Tariq and others), within stipulated period.
In the present case, admittedly the said suit is pending since 2021.
In view thereof, concerned Court is required to decide the said suit of the petitioner, after hearing all the parties concerned, as expeditiously as possible, without any further delay. He shall not grant any unnecessary adjournment including on the ground of strike of lawyers.
With the aforesaid observations, the petition is disposed of.
Order Date :- 13.9.2022 Krishna* (Vivek Chaudhary,J.)