Allahabad High Court
Akhilesh Goyal vs State Of U.P. And 12 Others on 7 September, 2022
Author: Salil Kumar Rai
Bench: Salil Kumar Rai
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 5 Case :- MATTERS UNDER ARTICLE 227 No. - 7537 of 2022 Petitioner :- Akhilesh Goyal Respondent :- State Of U.P. And 12 Others Counsel for Petitioner :- Akhilesh Kumar Pandey Counsel for Respondent :- C.S.C. Hon'ble Salil Kumar Rai,J.
Heard the counsel for the petitioner.
The present petition has been filed by the petitioner praying for a direction to the Civil Judge (Senior Division), Meerut to expeditiously decide Suit No. 1293 of 2021 pending in the court of Civil Judge (Senior Division), Meerut.
The Civil Judge (Senior Division), Meerut is directed to make all endeavours to expeditiously decide the aforesaid suit, if still pending, without granting any unnecessary adjournments to the parties, in case, there is no legal impediment in deciding the aforesaid suit.
It is clarified that this Court has not expressed any opinion on the merits of the claim of the petitioner.
With the aforesaid direction, the petition is disposed of.
Order Date :- 7.9.2022 Satyam