Allahabad High Court
Smt. Kalawati Devi vs Premnarayan on 15 May, 2023
Author: Prakash Padia
Bench: Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:104947 Court No. - 5 Case :- MATTERS UNDER ARTICLE 227 No. - 5537 of 2023 Petitioner :- Smt. Kalawati Devi Respondent :- Premnarayan Counsel for Petitioner :- Ashok Kumar Singh Hon'ble Prakash Padia,J.
Heard learned counsel for the petitioner and perused the record.
In view of the order proposed to be passed, notices need not be sent to the respondent.
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 the Original Suit No.296 of 2014 (Smt.Kalawati Devi Vs. Premnarayan) expeditiously.
In the facts and circumstances of the case, the present petition is disposed of directing the court concerned to decide the aforesaid suit most expeditiously strictly in accordance with law and without granting any unnecessary adjournment unless there is no legal impediment.
Order Date :- 15.5.2023 saqlain