Allahabad High Court
Vinod Kumar vs Ghan Shyam Singh And 2 Others on 27 March, 2023
Author: Prakash Padia
Bench: Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 5 Case :- MATTERS UNDER ARTICLE 227 No. - 3109 of 2023 Petitioner :- Vinod Kumar Respondent :- Ghan Shyam Singh And 2 Others Counsel for Petitioner :- Anil Kumar,Wasim Alam Hon'ble Prakash Padia,J.
Heard learned counsel for the petitioner and perused the record.
The basic relief sought by the petitioner in the present petition under Article 227 of the Constitution of India is to direct the court below to decide the Original Suit No.03 of 2019 (Vinod Kumar Vs. Ghan Shyam Singh and others) expeditiously.
In the facts and circumstances of the case, the present petition is disposed of directing the court concerned to decide the aforesaid suit strictly in accordance with law without granting unnecessary adjournments to either of the parties unless there is no legal impediment.
Order Date :- 27.3.2023 Pramod Tripathi