Allahabad High Court
Prahlad Singh And Another vs Santosh Singh on 2 August, 2023
Author: Saral Srivastava
Bench: Saral Srivastava
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:154952 Court No. - 2 Case :- MATTERS UNDER ARTICLE 227 No. - 7875 of 2023 Petitioner :- Prahlad Singh And Another Respondent :- Santosh Singh Counsel for Petitioner :- Dhananjay Kumar Pandey,Ravi Kumar Srivastava Hon'ble Saral Srivastava,J.
1. Heard learned counsel for the petitioners.
2. The petitioners have come up in the present petition with a sole prayer that a direction be issued to the Civil Judge (Senior Division), Court No.18, Deoria to decide the Case No.74 of 2018 (Santosh Singh Vs. Prahlad Singh and another) expeditiously, within a time bound period.
3. Considering the facts and circumstances of the case, without adverting into the merits of the case, the writ petition is disposed of with a direction to the the Civil Judge (Senior Division), Court No.18, Deoria to decide the Case No.74 of 2018 (Santosh Singh Vs. Prahlad Singh and another) pending before him expeditiously, preferably within a period of eighteen months from the date of production of a certified copy of this order without granting any unnecessary adjournment to either of the parties, if there is no other legal impediment in deciding the aforesaid case.
4. In case, if any adjournment is inevitable, the authority concerned may grant the same by imposing heavy cost which may not be less than Rs.1,000/-.
Order Date :- 2.8.2023 R.S. Tiwari