Allahabad High Court
Sarita Devi vs Asha Devi on 18 May, 2023
Author: Neeraj Tiwari
Bench: Neeraj Tiwari
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:109221 Court No. - 2 Case :- MATTERS UNDER ARTICLE 227 No. - 5763 of 2023 Petitioner :- Sarita Devi Respondent :- Asha Devi Counsel for Petitioner :- Ashutosh Tiwari,Satya Prakash Tripathi Hon'ble Neeraj Tiwari,J.
Heard learned counsel for the petitioner.
Present petition has been filed with following prayer:-
"(i). Direct the learned Trial court, i.e. District Judge(Small Causes Court), Azamgarh, to decide the said case expeditiously as soon as possible and if possible then direct the learned Trial court to decide it on day to day basis which is pending before the learned Trial Court since long time in Small Causes Court numbered as Small Causes Case No. 3 of 2021 (Sarita Devi Vs. Asha Devi) which was filed by the petitioner-plaintiff and in the aforesaid civil suit was filed for seeking the relief for physical possession of her shop after removing/evicting of the present respondent/renter. ."
In the facts and circumstances of the case, the present petition is disposed of with direction to District Judge(Small Causes Court), Azamgarh to decide the Small Causes Case No. 3 of 2021 in accordance with law, if possible expeditiously within a period of one year from the date of production of certified copy of this order after providing opportunity of hearing to all concerned and without granting any unnecessary adjournment to either of the parties. In case, adjournment is granted, Court shall record reasons for adjournment and shall impose cost, if required.
Order Date :- 18.5.2023 ADY