Allahabad High Court
Ram Kumar vs Smt. Gulaba Devi And 6 Others on 14 September, 2023
Author: Saral Srivastava
Bench: Saral Srivastava
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:178149 Court No. - 2 Case :- MATTERS UNDER ARTICLE 227 No. - 9457 of 2023 Petitioner :- Ram Kumar Respondent :- Smt. Gulaba Devi And 6 Others Counsel for Petitioner :- Ramesh Chand Hon'ble Saral Srivastava,J.
1. From the perusal of record, it transpires that the petitioner has come up in the present petition with a sole prayer that a direction be issued to Civil Judge (Junior Division) Room No.5, Allahabad to decide the 6C application in Civil Suit No.2645 of 2020 (Ram Kumar Vs. Smt. Gulaba Devi and others) pending before him expeditiously within a time bound period.
2. Considering the facts and circumstances of the case, without adverting into the merits of the case, the writ petition is disposed off with a direction toCivil Judge (Junior Division) Room No.5, Allahabad to decide the 6C application in Civil Suit No.2645 of 2020 (Ram Kumar Vs. Smt. Gulaba Devi and others) pending before him expeditiously, preferably within a period of six months from the date of production of certified copy of this order without granting any unnecessary adjournments to either of the parties, if there is no legal impediment in deciding the aforesaid suit.
3. In case if any adjournment is inevitable, the court concerned may grant the same by imposing heavy cost which may not be less than Rs.1,000/-.
Order Date :- 14.9.2023 R.S. Tiwari