Allahabad High Court
Ram Gopal vs District Judge Lucknow & Ors. on 11 July, 2019
Author: Abdul Moin
Bench: Abdul Moin
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 20 Case :- MISC. SINGLE No. - 18843 of 2019 Petitioner :- Ram Gopal Respondent :- District Judge Lucknow & Ors. Counsel for Petitioner :- Ajai Kumar Jaiswal Hon'ble Abdul Moin,J.
Heard learned counsel for petitioner.
In view of the order proposed to be passed, this Court does not deem it necessary to issue notice to respondent nos. 2 and 3 as their interest would be well protected by the order passed by this Court.
By the present petition, the petitioner is praying for a direction to respondent no.1 to decide the Regular Suit No.40 of 2013 in re: M/s Tirath Gopal Corporation and another vs. Sri Ram Gopal, filed under Section 9 of the Arbitration and Conciliation Act, 1996 expeditiously.
This Court on administrative side has already issued directions to the court below to obtain zero pendency of cases which are more than five years old. In view of directions already issued on administrative side, this court is not inclined to pass any further order on judicial side.
However, it is always open for the petitioner to move appropriate application before the court before which the matter is pending for expeditious hearing.
With the aforesaid, the petition is disposed of.
Order Date :- 11.7.2019 A. Katiyar