Allahabad High Court
Smt Veeri Saini And Another vs Samarpal Singh And 7 Others on 30 January, 2024
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2024:AHC:14609 Court No. - 52 Case :- MATTERS UNDER ARTICLE 227 No. - 275 of 2024 Petitioner :- Smt Veeri Saini And Another Respondent :- Samarpal Singh And 7 Others Counsel for Petitioner :- Mohd. Aslam Khan Hon'ble Manish Kumar Nigam,J.
1. Supplementary affidavit filed in Court today is taken on record.
2. Heard learned counsel for the parties.
3. The present petition has been filed with the following prayer:
"I. Issue an order or direction that Additional District and Sessions Judge Court No. 1 Amroha to decide the Misc. Appeal No. 13 of 2023 Samarpal Singh and others versus Smt. Veeri Saini and others within a stipulated period."
4. The contention of learned counsel for the petitioners is that Misc. Appeal No. 13 of 2023 has been filed against the order granting temporary injunction to the plaintiff petitioner who is the opposite party in the said Appeal and has put his appearance. The Appeal is at the stage of hearing.
5. No useful purpose would be served in keeping the writ petition pending. He prayed that the same may be decided, expeditiously.
6. Considering the facts and circumstances of the case, without expressing any opinion on the merits of the case, the present petition stands disposed of finally with a direction to the Additional District and Sessions Judge Court No. 1 Amroha to consider and decide the Misc. Appeal No. 13 of 2023, in accordance with law, expeditiously, preferably within a period of three months from the date of production of a certified copy of this order after giving opportunity of hearing to the parties concerned and without granting unnecessary adjournments to either of the parties provided that there is no other legal impediment.
Order Date :- 30.1.2024 SY