Allahabad High Court
Mata Prasad And Another vs Anil Kumar And 12 Others on 12 April, 2022
Author: Salil Kumar Rai
Bench: Salil Kumar Rai
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 4 Case :- MATTERS UNDER ARTICLE 227 No. - 2589 of 2022 Petitioner :- Mata Prasad And Another Respondent :- Anil Kumar And 12 Others Counsel for Petitioner :- Tej Bhanu Pandey Hon'ble Salil Kumar Rai,J.
Heard the counsel for the petitioners.
The present petition has been filed by the petitioners praying for a direction directing the Civil Judge(Junior Division), City Jaunpur to decide Application under Order 9 Rule 9 C.P.C. filed in Original Suit No.489 of 2003 (Ram Karan & Another Vs. Anil Kumar & Others).
The Civil Judge(Junior Division), City Jaunpur is directed to decide the aforesaid Application under Order 9 Rule 9 C.P.C. within a period of three months from the date a copy of this order is produced before him, in case, there is no legal impediment in deciding the aforesaid application.
It is clarified that this Court has not expressed any opinion on the merits of the claim made by the petitioners.
With the aforesaid direction, the writ petition is disposed of.
Order Date :- 12.4.2022 Mini