Allahabad High Court
Varun Batra vs Smt. Payal Batra on 19 May, 2023
Author: Prakash Padia
Bench: Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:109588 Court No. - 5 Case :- MATTERS UNDER ARTICLE 227 No. - 5809 of 2023 Petitioner :- Varun Batra Respondent :- Smt. Payal Batra Counsel for Petitioner :- Komal Mehrotra Hon'ble Prakash Padia,J.
1. Heard learned counsel for the petitioner and perused the record.
2. 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 the Misc. Case No. 68 of 2021, Varun Batra vs. Smt. Payal Batra, expeditiously.
3. In the facts and circumstances of the case, the present petition is disposed of directing the court concerned to decide the aforesaid case strictly in accordance with law expeditiously, unless there is no legal impediment.
4. It is made clear that the court below will not grant any unnecessarily adjournment.
Order Date :- 19.5.2023 Swati