Allahabad High Court
Ajendra Kumar Rastogi U/A 227 vs Smt. Saroj Rastogi And 10 Others on 19 January, 2023
Author: Manish Mathur
Bench: Manish Mathur
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 19 Case :- MATTERS UNDER ARTICLE 227 No. - 5922 of 2012 Petitioner :- Ajendra Kumar Rastogi U/A 227 Respondent :- Smt. Saroj Rastogi And 10 Others Counsel for Petitioner :- A.P. Singh Gaur,Prashant Singh Gaur Counsel for Respondent :- Manish Kumar,Vishva Nath Singh Hon'ble Manish Mathur,J.
No one has appeared on behalf of either party. Notices to opposite party No.11 stand dispensed with.
Petition has been filed under Article 227 of the constitution of India seeking a direction to the court concerned to decide the regular suit No. 232 of 2012 for partition and permanent exemption.
It appears that due to efflux of time, the petition has lost its efficacy. However Civil Judge, Senior Division, Mohanlalganj, Lucknow is directed to decide regular suit No. 232 of 2012 expeditiously without granting undue adjournment to either parties in case aforesaid suit has not already been decided.
With aforesaid directions, the petition stands disposed of.
Order Date :- 19.1.2023 prabhat