Kashi Nath And Others vs Additional District Judge ...
2012 Latest Caselaw 25 ALL

Citation : 2012 Latest Caselaw 25 ALL
Judgement Date : 6 April, 2012

Allahabad High Court

Kashi Nath And Others vs Additional District Judge ... on 6 April, 2012

Bench: Prakash Krishna




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- WRIT - C No. - 51787 of 2011
 

 
Petitioner :- Kashi Nath And Others
 
Respondent :- Additional District Judge Ct.No.3 And Another
 
Petitioner Counsel :- K.N. Singh,K.C. Kishan Srivastava
 
Respondent Counsel :- Shiv Dayal Tiwari
 

 
Hon'ble Prakash Krishna,J.

Learned counsel for the parties are required to file copy of the order-sheet of the trial court. Trial Court is required to send its comment why the case has not been disposed of so far. The time limit has already gone.

List the matter after two weeks along with comments of the trial judge.

Copy of the order shall be produced by the learned counsel for the parties for its compliance, before the trial court.

(Prakash Krishna,J)

Order Date :- 6.4.2012

MK/

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