Pancham vs Civil Judge ...
2015 Latest Caselaw 600 ALL

Citation : 2015 Latest Caselaw 600 ALL
Judgement Date : 20 May, 2015

Allahabad High Court

Pancham vs Civil Judge ... on 20 May, 2015

Bench: Ashwani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 2437 of 2015
 

 
Petitioner :- Pancham
 
Respondent :- Civil Judge (J.D.)Jaunpur,Jaunpur And 8 Others
 
Counsel for Petitioner :- C.P.Dwivedi
 

 
Hon'ble Ashwani Kumar Mishra,J.

The plaintiff-petitioner filed a suit, which has remained pending since the year 2008. 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. The submission is that the plaintiff is a senior citizen and he is suffering irreparable injury.

Considering the above, this petition stands disposed of, directing the court concerned to expedite the proceedings of Civil Suit No.357 of 2008 and conclude the same, in accordance with law, by fixing short dates, without granting unnecessary adjournment to either of the parties.

Order Date :- 20.5.2015

Ashish Pd.