Allahabad High Court
Dr. Satya Prakash Singh vs Brij Bhushan Shri Krishna And 13 Others on 30 August, 2022
Author: Salil Kumar Rai
Bench: Salil Kumar Rai
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 5 Case :- MATTERS UNDER ARTICLE 227 No. - 3642 of 2022 Petitioner :- Dr. Satya Prakash Singh Respondent :- Brij Bhushan Shri Krishna And 13 Others Counsel for Petitioner :- Anupam Kulshreshtha Hon'ble Salil Kumar Rai,J.
The present petition has been filed praying for a direction to the Civil Judge (Senior Division)/F.T.C., District-Mathura to decide Original Suit No. 291 of 1996.
Perused the report dated 29.8.2022 submitted by the Civil Judge (Senior Division)/F.T.C., District-Mathura regarding proceedings in Original Suit No. 291 of 1996.
The different reports submitted by the trial court indicate that all endeavours are being made by the trial court for expeditious disposal of the case. The reports also indicate that the case is being fixed for arguments of the defendants.
In the circumstances, it would serve no purpose to keep the petition pending and considering that the suit was instituted in 1996 and the arguments of the defendants are being advanced at present, the Civil Judge (Senior Division)/F.T.C., District-Mathura is directed to decide the aforesaid suit preferably within a period of six months from the date a certified copy of this order is produced before him, in case there is no legal impediment in deciding the aforesaid suit.
With the aforesaid direction, the petition is disposed of.
It is clarified that the Court has not expressed any opinion either regarding the maintainability of the case or the merits of claim made by the petitioner.
Order Date :- 30.8.2022 Anurag/-