Allahabad High Court
Satpal & Others vs Civil Judge (J.D.) Deoband, Saharanpur ... on 13 July, 2010
Bench: Vijay Manohar Sahai, Jayashree Tiwari
Court No. - 9 Case :- WRIT - C No. - 38505 of 2010 Petitioner :- Satpal & Others Respondent :- Civil Judge (J.D.) Deoband, Saharanpur & Others Petitioner Counsel :- Anurag Pathak Hon'ble Vijay Manohar Sahai,J.
Hon'ble Mrs. Jayashree Tiwari,J.
Heard learned counsel for the petitioner and learned Standing counsel appearing of the respondents.
By an order dated 28.11.2008 passed in writ petition no. 1197 the order was that the Trial Court to decide the suit expeditiously preferably within a period of one year from the date of the production of a certified copy of this order. The writ petition was disposed of.
We do not find any reason to expedite the hearing of the suit out of turn, however it is open for the petitioner to take a suit for hearing when it's turn come.
Subject to the observations made above. This petition is devoid of any merits and is accordingly dismissed.
Order Date :- 13.7.2010 Monika