Chhedi vs Civil Judge (Junior ...
2015 Latest Caselaw 590 ALL

Citation : 2015 Latest Caselaw 590 ALL
Judgement Date : 20 May, 2015

Allahabad High Court

Chhedi vs Civil Judge (Junior ... on 20 May, 2015

Bench: Ashwani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 2428 of 2015
 

 
Petitioner :- Chhedi
 
Respondent :- Civil Judge (Junior Division)Maharajganj And 2 Others
 
Counsel for Petitioner :- Basantn Kumar Upadhyay,C.P.Mishra
 

 
Hon'ble Ashwani Kumar Mishra,J.

The suit has remained pending since the year 2002. 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 court concerned to expedite the proceedings of Original Suit No. 1298 of 2002 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.

Order Date :- 20.5.2015

Ashish Pd.