Allahabad High Court
Ramesh Baboo vs District Judge,Mainpuri And 7 Others on 8 December, 2020
Author: Vivek Kumar Birla
Bench: Vivek Kumar Birla
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 50 Case :- MATTERS UNDER ARTICLE 227 No. - 3628 of 2020 Petitioner :- Ramesh Baboo Respondent :- District Judge,Mainpuri And 7 Others Counsel for Petitioner :- Arvind Srivastava Iii,Pratik Kumar Hon'ble Vivek Kumar Birla,J.
Heard learned counsel for the petitioner and the learned Standing Counsel appearing for the State respondents.
Present petition has been filed with a prayer that the respondent no. 1 be directed to decide Misc. Civil Appeal No. 11 of 2017 within stipulated period.
In the facts and circumstances of the case, the present petition is finally disposed of with the direction to the respondent no. 1 to expedite the hearing of the aforesaid case and decide the same, in accordance with law, expeditiously, preferably within a period of nine months from the date of production of a self verified copy of this order before him provided there is no other legal impediment and provided the functioning of the court may not be affected due to COVID-19 Pandemic.
With the aforesaid observations/ directions, the present petition is finally disposed of.
Order Date :- 8.12.2020 Lalit Shukla