Jagannath vs State Of U.P. & 18 Others
2014 Latest Caselaw 9216 ALL

Citation : 2014 Latest Caselaw 9216 ALL
Judgement Date : 26 November, 2014

Allahabad High Court

Jagannath vs State Of U.P. & 18 Others on 26 November, 2014

Bench: Attau Rahman Masoodi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 23
 

 
Case :- WRIT - C No. - 63393 of 2014
 

 
Petitioner :- Jagannath
 
Respondent :- State Of U.P. & 18 Others
 
Counsel for Petitioner :- Ram Ji Mishra
 
Counsel for Respondent :- C.S.C.,Amresh Singh
 

 
Hon'ble Attau Rahman Masoodi,J.

Heard learned counsel for the petitioner and Sri Abhai Singh learning counsel appearing for respondent no.2.

By means of this writ petition the petitioner has assailed the order dated 20.8.2014 whereby the court below has fixed the matter for disposal of the objections filed by the defendant under Order 7 Rule 11 Code of Civil Procedure.

The matter was fixed for 7.10.2014 and the petitioner has not disclosed the progress of suit either on 7.10.2014 or thereafter.

The trial court is directed to expedite the proceedings and decide the objections expeditiously in accordance with law.

The writ petition is accordingly disposed of.

Order Date :- 26.11.2014

mna

(Attau Rahman Masoodi,J.)