Allahabad High Court
Sunil Kashyap And Others vs Smt. Kumkum Singh And Others on 19 December, 2019
Author: Vivek Chaudhary
Bench: Vivek Chaudhary
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 19 Case :- MISC. SINGLE No. - 35709 of 2019 Petitioner :- Sunil Kashyap And Others Respondent :- Smt. Kumkum Singh And Others Counsel for Petitioner :- Rakesh Pandey,Praveen Kumar Srivastava,Vijay Kumar Dubey Hon'ble Vivek Chaudhary,J.
1. Heard learned counsel for petitioners.
2. Present writ petition is filed by petitioners praying that court below may be directed to decide the interim application of petitioners filed in R.C.A. No.168 of 2019 expeditiously in a time bound manner.
3. Looking into the facts and circumstances of the case, without entering into the merits of the case, court concerned is directed to proceed with interim application of petitioners filed in R.C.A. No.168 of 2019 and decide the same in accordance with law, by a reasoned and speaking order, after hearing all the parties concerned, without giving unnecessary adjournment to either of parties, even on the ground of strike of lawyers, as expeditiously as possible say within a period of two months from the date a certified copy of this order is placed before him. It is also made clear that in case counsel for petitioner does not appear before the court below due to strike, the benefit of this order will not be available to petitioner.
4. With the aforesaid directions, present writ petition is disposed of.
Order Date :- 19.12.2019 Arti/-
(Vivek Chaudhary,J.)