Leeladhar vs Civil Judge (Sr. Div.) & 3 Others
2014 Latest Caselaw 7910 ALL

Citation : 2014 Latest Caselaw 7910 ALL
Judgement Date : 30 October, 2014

Allahabad High Court

Leeladhar vs Civil Judge (Sr. Div.) & 3 Others on 30 October, 2014

Bench: Attau Rahman Masoodi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 23
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 2705 of 2014
 

 
Petitioner :- Leeladhar
 
Respondent :- Civil Judge (Sr. Div.) & 3 Others
 
Counsel for Petitioner :- Vashistha Tiwari
 

 
Hon'ble Attau Rahman Masoodi,J.

Heard learned counsel for the petitioner.

The suit for succession has been filed before the court below wherein respondents have already put in appearance and have filed their written statement as well.

This writ petition is disposed of with a direction to the trial court to make an endeavor to decide the suit proceedings expeditiously without extending any unwarranted adjournments.

Order Date :- 30.10.2014

mna

(Attau Rahman Masoodi,J.)

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