Allahabad High Court
Bhagwan Shri Krishna Virajman And ... vs U.P. Sunni Central Waqf Board And 3 ... on 12 May, 2022
Author: Salil Kumar Rai
Bench: Salil Kumar Rai
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 4 Case :- MATTERS UNDER ARTICLE 227 No. - 3676 of 2022 Petitioner :- Bhagwan Shri Krishna Virajman And Another Respondent :- U.P. Sunni Central Waqf Board And 3 Others Counsel for Petitioner :- Ramanand Gupta,Harshit Gupta Counsel for Respondent :- Punit Kumar Gupta Hon'ble Salil Kumar Rai,J.
The grievance of the petitioner in the present petition is that his application under Order 39, Rules 1 and 2 and under Order 4-A, Rule 1 of the Code of Civil Procedure, 1908 filed in Suit No. 152 of 2021 are not being decided by the trial court, i.e., the Civil Judge (Senior Division), Mathura.
The Civil Judge (Senior Division), Mathura is directed to decide the aforesaid applications expeditiously preferably within a period of four months from the date a certified copy of this order is produced before him and after giving an opportunity of hearing to the affected parties, in case there is no legal impediment in deciding the aforesaid applications.
With the aforesaid direction, the petition is disposed of.
It is clarified that the Court has not expressed any opinion either regarding the maintainability of the case or the merits of claim made by the petitioner.
Order Date :- 12.5.2022 Anurag/-