Allahabad High Court
Smt.Kamlawati Singh Alias Kalawati ... vs Smt.Usha Devi And 12 Others on 22 July, 2021
Author: Prakash Padia
Bench: Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 4 Case :- MATTERS UNDER ARTICLE 227 No. - 3211 of 2021 Petitioner :- Smt. Kamlawati Singh Alias Kalawati Singh Respondent :- Smt.Usha Devi And 12 Others Counsel for Petitioner :- Dhirendra Kumar Srivastava Hon'ble Prakash Padia,J.
Heard learned counsel for the petitioner.
The petitioner is before this Court for a direction to Civil Judge (S.D.), Varanasi to decide Civil Suit No.401 of 2011 (Usha Devi and others Vs. Shiv Prasad and others) within stipulated period.
In view of the order proposed to be passed, notices need not go to the private respondents.
It is argued by learned counsel for the petitioner that since the matter is pending consideration before the court below for a long time he is suffering irreparable loss.
Considering the facts and circumstances of the case, without expressing any opinion on the merits of the issue, the present petition stands disposed of finally with a direction to the concerned court below to consider and decide the aforesaid suit in accordance with law expeditiously but certainly after giving opportunity to the parties concerned and without granting unnecessary adjournments to either of the parties if there is no legal impediment.
Order Date :- 22.7.2021 Pramod Tripathi