Allahabad High Court
Rajmani Pandey vs State Of U.P. on 29 March, 2023
Author: Prakash Padia
Bench: Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 5 Case :- MATTERS UNDER ARTICLE 227 No. - 3360 of 2023 Petitioner :- Rajmani Pandey Respondent :- State of U.P. Counsel for Petitioner :- In Person Counsel for Respondent :- C.S.C. Hon'ble Prakash Padia,J.
I have heard petitioner who appeared in person 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 Suit No.1681 of 2013 (Rajmani Pandey Vs. Om Prakash Pandey 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 case/suit strictly in accordance with law most expeditiously and without granting any unnecessary adjournment unless there is no legal impediment.
Order Date :- 29.3.2023 saqlain