Nirmala Devi And 2 Others vs Vinod And 2 Others
2015 Latest Caselaw 595 ALL

Citation : 2015 Latest Caselaw 595 ALL
Judgement Date : 20 May, 2015

Allahabad High Court

Nirmala Devi And 2 Others vs Vinod And 2 Others on 20 May, 2015

Bench: Ashwani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 2416 of 2015
 

 
Petitioner :- Nirmala Devi And 2 Others
 
Respondent :- Vinod And 2 Others
 
Counsel for Petitioner :- Sufiya Bano,Radha Kant Singh
 

 
Hon'ble Ashwani Kumar Mishra,J.

It is contended that although the award has become final but the same is not being executed.

Prayer has been made to expedite the proceedings of Misc. Case No.1 of 2009.

Considering the above, this petition is disposed of with the direction to the court concerned to make all endeavors to conclude the proceedings in accordance with law, at the earliest possible, by fixing short date, without granting unnecessary adjournment to either of the parties.

Prayer for fixing time schedule is rejected.

Order Date :- 20.5.2015

Ashish Pd.

Download the LatestLaws.com Mobile App