Union Bank Of India vs Additional Judge Small Causes ...
2014 Latest Caselaw 9747 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 3186 of 2014
 

 
Petitioner :- Union Bank Of India
 
Respondent :- Additional Judge Small Causes Court & 2 Others
 
Counsel for Petitioner :- S.C. Pandey
 

 
Hon'ble Ran Vijai Singh,J.

Heard Sri S.C.Pandey, learned counsel for the petitioner.

Through this writ petition the petitioner has prayed for a writ, order or direction in the nature of mandamus directing the respondent no.1 to decide the Original Suit No. 733 of 2002 ( Union of India and others vs. M/s Natraj Electricals and others)  which is stated to be pending.

Having heard the learned counsel for the parties the writ petition is disposed of with the observation that the Original Suit No. 733 of 2002 ( Union of India and others vs. M/s Natraj Electricals and others) pending before respondent no.1  shall be  decided in accordance with law, expeditiously, if possible within a period of one year from the date of filing of a certified copy of the order of this Court without granting unnecessary adjournment to either of the party.

Order Date :- 9.12.2014

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