Rais Khan vs State Of U.P. Thru Secy. And Others
2012 Latest Caselaw 1454 ALL

Citation : 2012 Latest Caselaw 1454 ALL
Judgement Date : 8 May, 2012

Allahabad High Court

Rais Khan vs State Of U.P. Thru Secy. And Others on 8 May, 2012

Bench: Sibghat Ullah Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 792 of 2012
 

 
Petitioner :- Rais Khan
 
Respondent :- State Of U.P. Thru Secy. And Others
 
Petitioner Counsel :- Shahabuddin
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Sibghat Ullah Khan,J.

Writ petition is disposed of with the direction to Civil Judge/, (Senior Division), Allahabad to decide O.S. No.1454 of 2009, Rais Khan Vs. Haseen Khan and others very expeditiously preferably within two years. Absolutely no un-necessary adjournment shall be granted to any of the parties. If the court below is inclined to grant any adjournment in any form to any of the parties, then it shall be on very heavy cost, which shall not be less than Rs.200/- per adjournment payable before the next date failing which defaulter party shall not be permitted to participate in the proceeding.

Order Date :- 8.5.2012

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