Gulab And Another vs Ram Chandra And Another
2015 Latest Caselaw 596 ALL

Citation : 2015 Latest Caselaw 596 ALL
Judgement Date : 20 May, 2015

Allahabad High Court

Gulab And Another vs Ram Chandra And Another on 20 May, 2015

Bench: Ashwani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 2430 of 2015
 

 
Petitioner :- Gulab And Another
 
Respondent :- Ram Chandra And Another
 
Counsel for Petitioner :- Sanjay Kumar Dwivedi
 

 
Hon'ble Ashwani Kumar Mishra,J.

Suit filed by plaintiff-respondent for permanent injunction, remained pending since 2002. It is stated that proceedings are being routinely adjourned. A prayer has been made to direct the court concerned to decide suit.

Considering the above, the petition stands disposed of, with the observation that the court concerned shall expedite the proceedings of Suit No. 1042 of 2002, and conclude the same, by fixing short dates, without granting unnecessary adjournments in the matter.

Order Date :- 20.5.2015

Ashish Pd.

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