Allahabad High Court
Manoj Kumar Srivastava vs Civil Judge (Jr. Div.) West, Allahabad ... on 25 November, 2019
Author: Neeraj Tiwari
Bench: Neeraj Tiwari
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 52 Case :- MATTERS UNDER ARTICLE 227 No. - 8693 of 2019 Petitioner :- Manoj Kumar Srivastava Respondent :- Civil Judge (Jr. Div.) West, Allahabad And Another Counsel for Petitioner :- Shailendra Srivastava Hon'ble Neeraj Tiwari,J.
Heard learned counsel for the petitioner.
Present petition has been filed with a prayer that Civil Judge (Junior Division) West, Allahabad- respondent no. 1 be directed to decide Original Civil Suit No. 178 of 2011 (Nirmal Kumar Srivastava Vs. Manoj Kumar Srivastava and another) 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 six months from the date of production of certified copy of this order before him without granting any unnecessary adjournment provided there is no other legal impediment.
Order Date :- 25.11.2019 Arvind