Allahabad High Court
Ajay Kumar vs Sri Sanjay Kumar on 20 March, 2023
Author: Prakash Padia
Bench: Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 5 Case :- MATTERS UNDER ARTICLE 227 No. - 2110 of 2023 Petitioner :- Ajay Kumar Respondent :- Sri Sanjay Kumar Counsel for Petitioner :- Ram Janam Shahi,Pushpendra Singh Jadon Hon'ble Prakash Padia,J.
Heard learned counsel for the petitioner and perused the record.
The basic relief sought by the petitioner in the present petition under Article 227 of the Constitution of India is to direct the court below to decide Original Suit No.472 of 2013 (Ajay Kumar Vs. Sanjay Kumar) expeditiously.
In the facts and circumstances of the case, the present petition is disposed of directing the court concerned to decide the aforesaid suit strictly in accordance with law most expeditiously unless there is no legal impediment.
It is made clear that the court below will not grant any unnecessary adjournment.
Order Date :- 20.3.2023 saqlain