Mahendra Kumar Chaudhary And 3 ... vs The Civil Judge (Junior Division) ...
2015 Latest Caselaw 587 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 2435 of 2015
 

 
Petitioner :- Mahendra Kumar Chaudhary And 3 Others
 
Respondent :- The Civil Judge (Junior Division) And 8 Others
 
Counsel for Petitioner :- Vijay Prakash Chaturvedi
 

 
Hon'ble Ashwani Kumar Mishra,J.

The plaintiff respondent filed a suit for cancellation of sale deed, which has remained pending since the year 1987.  It is stated that the court concerned is routinely granting adjournment in the matter, in teeth of the provisions of the Code of Civil Procedure.  A prayer has been made to  direct the court concerned to expedite the proceedings.

Considering the above, this petition stands disposed of, directing the court concerned to expedite the proceedings of Original Suit No. 23 of 1987 and conclude the same, in accordance with law, at the earliest possible, by fixing short dates, without granting unnecessary adjournment to either of the parties. No  adjournment would be allowed to either of the parties, except upon payment of cost, which would not be less than Rs. 500/- for a day.

Order Date :- 20.5.2015

Ashish Pd.