Allahabad High Court
Radhika Verma vs Mukesh Verma And 4 Others on 3 November, 2023
Author: Piyush Agrawal
Bench: Piyush Agrawal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:211354 Court No. - 5 Case :- MATTERS UNDER ARTICLE 227 No. - 10962 of 2023 Petitioner :- Radhika Verma Respondent :- Mukesh Verma And 4 Others Counsel for Petitioner :- Gyanendra Prakash Srivastava Hon'ble Piyush Agrawal,J.
Heard learned counsel for the petitioner.
No notice be issued to the private respondents taking into consideration the nature of the order proposed to be passed.
The petitioner before this Court is seeking a direction to the Civil Judge (Junior Division), Mau to decide Original Suit No. 356 of 2017 (Mukesh Verma Vs. Radhikar Verma and others) within stipulated period of time.
It is argued by the learned counsel for the petitioner that since the matter is pending consideration, the petitioner is suffering irreparable loss.
Considering the facts and circumstances of the case, without expressing any opinion on the merits of the issue, the present petition stands disposed of finally with a direction to the concerned court below to consider and decide the aforesaid case in accordance with law expeditiously but certainly after giving opportunity to the parties concerned and without granting unnecessary adjournments to either of the parties, if there is no legal impediment.
Order Date :- 3.11.2023 Rahul Dwivedi/-