Allahabad High Court
Rajpati Dubey And Another vs Pyarey Lal Gupta And 6 Others on 25 January, 2021
Author: Prakash Padia
Bench: Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 10 Case :- MATTERS UNDER ARTICLE 227 No. - 275 of 2021 Petitioner :- Rajpati Dubey And Another Respondent :- Pyarey Lal Gupta And 6 Others Counsel for Petitioner :- Piyush Kant Vishwakarma Hon'ble Prakash Padia,J.
The petitioners have preferred the present petition under Article 227 of the Constitution of India inter-alia with the prayer to direct the Civil Judge (Junior Division) to decide O.S No.1165 of 2017, Rajpati Dubey and another vs. Pyarey Lal and others pending since 09.10.2017.
In view of the order proposed to be passed, notices need not issue to the respondents no.1 to 7.
It is argued by learned counsel for the petitioners that since the matter is pending consideration before the court below for a long time he is suffering irreparable loss.
Heard learned counsel for the petitioners and perused the record.
In the facts and circumstances of the case, without entering into merits of the case, the present petition is disposed of finally with a direction to the court below to consider and decide the matter on its turn without granting unnecessary adjournments to either of the parties, if there is no legal impediment.
Order Date :- 25.1.2021 Asha