Allahabad High Court
Ram Kavanchal vs Civil Judge (Junior Division ) Shahganj ... on 9 January, 2020
Author: Vivek Varma
Bench: Vivek Varma
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 92 Case :- MATTERS UNDER ARTICLE 227 No. - 169 of 2020 Petitioner :- Ram Kavanchal Respondent :- Civil Judge (Junior Division ) Shahganj , Jaunpur And 5 Others Counsel for Petitioner :- Shiva Priya Prasad Hon'ble Vivek Varma,J.
Heard learned counsel for the petitioner.
This petition has been filed seeking direction to the court below for early decision of 6C application dated 16.03.2019 in Original Suit No. 359 of 2019 (Ramkavanchal Vs. Lalta), pending before the Civil Judge (Jr. Div.) Shahganj, Jaunpur within a stipulated period as may be fixed by this Court.
Having perused the order-sheet, without expressing any opinion as to the merits of claim of the petitioner, the present petition is disposed off with the direction to the concerned court to decide the aforesaid application (6C), in accordance with law, without granting unnecessary or long adjournments to either of the parties, as expeditiously as possible, preferably within a period of four months from the date of production of a certified copy of this order, if there is no other legal impediment.
Order Date :- 9.1.2020 Lbm/-