Mr. Dinesh Narain Seth [U/A 227] vs Addl. Civil Judge Ist (Senior ...
2014 Latest Caselaw 260 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- MISC. SINGLE No. - 1846 of 2014
 

 
Petitioner :- Mr. Dinesh Narain Seth [U/A 227]
 
Respondent :- Addl. Civil Judge Ist (Senior Division) Court Room 20 & Ors
 
Counsel for Petitioner :- Rohit Kumar Verma
 
Counsel for Respondent :- C.S.C.,Manish Kumar
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Notice on behalf of opposite party no.1 has been accepted by the learned Chief Standing Counsel.

In view of the order proposed, issuance of notice to opposite party nos. 2 to 16, is hereby dispensed with.

By means of present writ petition, the petitioner is seeking a writ in the nature of mandamus for directing the learned Additional Civil Judge, 1st (Senior Division), Court No.20, Lucknow to decide the Regular Suit No. 289 of 1997 (Pratap Narain Seth and others vs. Malti Seth and others), pending in the Court of opposite party no.2, within a time frame fixed by this Court.

On a query being made by the Court to the learned counsel for petitioner as to what is the stage of the suit, the learned counsel for petitioner submitted that though the suit pertains to the year 1997 but till date no evidence has been adduced by either of the parties, therefore, the petitioner is constrained to approach this Court by filing the instant writ petition for early disposal of the aforesaid suit.

On due consideration, this Court feels that the suit is not ripe for hearing and at this stage, no direction can be issued to the trial court for early disposal of the suit out of tern. No good ground for interference, in the instant writ petition, is made out.

The petition, being misconceived, is hereby dismissed.

Order Date :- 27.3.2014

Vijay