Rajveer And 2 Others vs Smt. Shyamwati And 2 Others
2014 Latest Caselaw 6546 ALL

Citation : 2014 Latest Caselaw 6546 ALL
Judgement Date : 16 September, 2014

Allahabad High Court

Rajveer And 2 Others vs Smt. Shyamwati And 2 Others on 16 September, 2014

Bench: Abhinava Upadhya




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 26
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 2434 of 2014
 

 
Petitioner :- Rajveer And 2 Others
 
Respondent :- Smt. Shyamwati And 2 Others
 
Counsel for Petitioner :- Apurva Hajela
 

 
Hon'ble Abhinava Upadhya,J.

A suit for cancellation of sale deed being suit No.393 of 2009 was filed by the petitioner and is pending before the Civil Judge (JD), Gautam Budh Nagar. In the said suit written statement etc. has been filed and issues have been framed and the matter is pending at the stage of final hearing and is not being decided.

The writ petition is disposed of with the observations that the court below may consider and decide the suit in accordance with law without granting unnecessary adjournment to either of the parties provided there is no other legal impediment in the same, inasmuch as no interim order is operating against the disposal of the said case.

Order Date :- 16.9.2014

VPC