Allahabad High Court
Laxmikant vs Raj Kumar Patel And Another on 1 October, 2019
Author: Manoj Kumar Gupta
Bench: Manoj Kumar Gupta
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 40 Case :- MATTERS UNDER ARTICLE 227 No. - 6928 of 2019 Petitioner :- Laxmikant Respondent :- Raj Kumar Patel And Another Counsel for Petitioner :- Kamal Kumar Singh,Aradhana Singh Hon'ble Manoj Kumar Gupta,J.
The sole prayer made in the instant petition is for issuing direction to the trial court to decide Original Suit No.41 of 2017 within a stipulated period.
A perusal of the order sheet reveals that the matter is being posted for filing of written statement and for settlement of issues.
Having regard to the facts of the case and the submissions made, the instant petition is disposed of with direction to the trial court to make serious endeavour to decide the suit expeditiously, by fixing short dates and without granting unnecessary adjournments to the parties.
(Manoj Kumar Gupta, J) Order Date :- 1.10.2019 SL