Allahabad High Court
Ms Industrial Tainers vs The Court Civil Judge on 24 January, 2024
Author: Prakash Padia
Bench: Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2024:AHC:11101 Court No. - 35 Case :- MATTERS UNDER ARTICLE 227 No. - 262 of 2024 Petitioner :- Ms Industrial Tainers Respondent :- The Court Civil Judge Counsel for Petitioner :- Jeetendra Kumar Hon'ble Prakash Padia,J.
1. Heard learned counsel for the petitioner and perused the record.
2. The only 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 Suit No.1356 of 2021 ( Komal Singh and others Vs. M/s Industrial Tainers) expeditiously.
3. From perusal of the record in transpires that nothing has been stated in the entire petition that there is any extraordinary situation nor any arguments has been made in this regard by the learned counsel for the petitioners to direct the court below to decide the aforesaid case in a time bound manner except the fact that suit is filed in the year 2021.
4. In view of the above, no relief could be granted to the petitioners. However, court below is expected to decide the aforesaid case strictly in accordance with law without granting any unnecessary adjournment to either of the parties unless there is no legal impediment.
5. With the aforesaid observations, the petition is disposed of.
Order Date :- 24.1.2024 saqlain