Allahabad High Court
Keshav Chandra And 5 Others vs The State Of U.P. And 2 Others on 8 August, 2023
Author: Saral Srivastava
Bench: Saral Srivastava
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:159862 Court No. - 2 Case :- MATTERS UNDER ARTICLE 227 No. - 8023 of 2023 Petitioner :- Keshav Chandra And 5 Others Respondent :- The State Of U.P. And 2 Others Counsel for Petitioner :- Om Prakash Tripathi Counsel for Respondent :- C.S.C. 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 (Junior Division), District Jhansi to decide the application under Order 39 Rule 1 & 2 C.P.C. in O.S. No.73 of 2022 (Keshav Chandra and 5 others Vs. State of U.P. and 3 others) 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 Civil Judge (Junior Division), District Jhansi to decide the application under Order 39 Rule 1 & 2 C.P.C. in O.S. No.73 of 2022 (Keshav Chandra and 5 others Vs. State of U.P. and 3 others) pending before him expeditiously, preferably within a period of six 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 :- 8.8.2023 R.S. Tiwari