Allahabad High Court
Rishab Jain vs Ram Lal Chhabra (Deceased) And 8 Others on 21 February, 2023
Author: Salil Kumar Rai
Bench: Salil Kumar Rai
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 38 Case :- MATTERS UNDER ARTICLE 227 No. - 1848 of 2023 Petitioner :- Rishab Jain Respondent :- Ram Lal Chhabra (Deceased) And 8 Others Counsel for Petitioner :- Shruti Malviya Hon'ble Salil Kumar Rai,J.
The present petition has been filed by the petitioner praying for a writ of mandamus directing the Judge, Small Causes Court, Meerut to decide Execution Application No.03 of 2021.
The Judge, Small Causes Court, Meerut is directed to decide the aforesaid Execution Application No.03 of 2021, if still pending, expeditiously without granting any unnecessary adjournments to the parties, in case, there is no legal impediment in deciding the aforesaid case.
It is clarified that this Court has not expressed any opinion on the merits of the claim made by the petitioner.
With the aforesaid direction, the petition is disposed of.
Order Date :- 21.2.2023 IB