Allahabad High Court
Ram Niwas Sharma vs Rakesh Kumar And 2 Others on 4 November, 2022
Author: Vivek Chaudhary
Bench: Vivek Chaudhary
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 4 Case :- MATTERS UNDER ARTICLE 227 No. - 9780 of 2022 Petitioner :- Ram Niwas Sharma Respondent :- Rakesh Kumar And 2 Others Counsel for Petitioner :- Pankaj Sharma,Shiv Murti Kushwaha Hon'ble Vivek Chaudhary,J.
Heard learned counsel for the petitioner.
By means of this petition, petitioner has prayed for a direction upon the court below i.e. Civil Judge (J.D.), Iglas, Aligarh to decide the Original Suit No. 41 of 2018 (Rakesh Kumar and others Vs. Ram Niwas Sharma), pending before him, within stipulated period.
In the present case, admittedly the said original suit is pending since 2018.
In view thereof, concerned Court is required to decide the said original suit of the petitioner, after hearing all the parties concerned, as expeditiously as possible, without any further delay. He shall not grant any unnecessary adjournment including on the ground of strike of lawyers.
With the aforesaid observations, the petition is disposed of.
Order Date :- 4.11.2022 Krishna* (Vivek Chaudhary,J.)