Allahabad High Court
Gyanchand vs Sidha Nath Barnawal And 6 Others on 18 April, 2024
Author: Ajit Kumar
Bench: Ajit Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2024:AHC:67373 Court No. - 4 Case :- MATTERS UNDER ARTICLE 227 No. - 4088 of 2024 Petitioner :- Gyanchand Respondent :- Sidha Nath Barnawal And 6 Others Counsel for Petitioner :- Jay Shree Tripathi,Radha Kant Singh Hon'ble Ajit Kumar,J.
1. Heard learned counsel for the petitioner and perused the record.
2. By means of this petition filed under article 227 of the Constitution, the petitioner wants expeditious disposal of pending 7C2 application in O.S. No. 320 of 2022 before Civil Judge (J.D.), Shahar Azamgarh.
3. Counsel for the petitioner submitted that the opposite parties have already put in appearance and have also filed their objections to the 7C2 application.
4. In view of the above, this petition stands disposed of with a direction to the trial court concerned to dispose of the pending 7C2 application considering the objections of the opposite parties as expeditiously as possible preferably within a period of three months from the date of presentation of certified copy of this order without granting unnecessary adjournments to either of the parties at the same time giving full opportunity of hearing to the appearing parties.
Order Date :- 18.4.2024 Deepika