Allahabad High Court
Dayaram Gupta vs Smt. Vidya Devi And Another on 29 August, 2023
Author: Rajnish Kumar
Bench: Rajnish Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2023:AHC-LKO:57744 Court No. - 6 Case :- MATTERS UNDER ARTICLE 227 No. - 4374 of 2023 Petitioner :- Dayaram Gupta Respondent :- Smt. Vidya Devi And Another Counsel for Petitioner :- Hari Om Gupta Hon'ble Rajnish Kumar,J.
Heard Shri Hari Om Gupta, learned counsel for petitioner.
Considering the nature of order proposed to be passed issuance of notice to opposite parties is dispensed with.
By means of the present petition, the petitioner has prayed for the following relief:-
"Wherefore, it is most respectfully prayed that this Hon'ble Court may kindly be pleased to direct the learned Civil Judge (Junior Division), Court No.29, Sultanpur to decide the case of petitioner bearing Regular Suit No.1366 of 2014 (Daya Ram Vs. Smt. Vidya Devi and another) expeditiously and within a reasonable period of time as directed by this Hon'ble Court."
This court on administrative side has already issued directions to the court below to obtain zero pendency of cases which are more than five years old. In view of directions already issued on administrative side, this court is not inclined to pass any further order on judicial side.
However, it is always open for the petitioner to move appropriate application before the court before which the matter is pending for expeditious hearing. In case any such application is moved within a week from today the same shall be considered and disposed of within two weeks thereafter and endeavour shall be made to decide the suit within a time frame.
With the aforesaid, the petition is disposed of.
Order Date :- 29.8.2023 Ashutosh Pandey