Allahabad High Court
Naseem Ahmad vs Jameel Ahmad & Ors. on 30 August, 2019
Author: Devendra Kumar Upadhyaya
Bench: Devendra Kumar Upadhyaya
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 5 Case :- MISC. SINGLE No. - 23505 of 2019 Petitioner :- Naseem Ahmad Respondent :- Jameel Ahmad & Ors. Counsel for Petitioner :- Dev Mani Mishra,Vijay Yadav Hon'ble Devendra Kumar Upadhyaya,J.
Heard learned counsel for the petitioner.
In view of the proposed order, requirement of issuance of notice to the respondent nos.1 to 7 is hereby dispensed with.
Considering the innocuous nature of prayer made by learned counsel for the petitioner, the writ petition is finally disposed of with the direction to the court concerned to expedite the proceedings of Original Suit No.1062/2004, Naseem Ahmad vs. Jameel Ahmad and others and conclude the same expeditiously, say, within a period of three months from the date a certified copy of this order is produced before the court concerned, if there is no legal impediment.
It is further directed that the parties to the case shall not seek any unnecessary adjournment, neither any such adjournment shall be granted by the court concerned, except in exceptional circumstances.
Order Date :- 30.8.2019 akhilesh/