Surendra Mani @ Bechan And Anr. vs State Of U.P. And 18 Others
2015 Latest Caselaw 723 ALL

Citation : 2015 Latest Caselaw 723 ALL
Judgement Date : 27 May, 2015

Allahabad High Court

Surendra Mani @ Bechan And Anr. vs State Of U.P. And 18 Others on 27 May, 2015

Bench: Ran Vijai Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 6
 

 
Case :- WRIT - C No. - 31668 of 2015
 

 
Petitioner :- Surendra Mani @ Bechan And Anr.
 
Respondent :- State Of U.P. And 18 Others
 
Counsel for Petitioner :- Raj Karan Yadav
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Ran Vijai Singh,J.

Heard learned counsel for the petitioner and learned Standing Counsel appearing for the State-respondents.

In substance, the petitioner appears to be aggrieved by non-disposal of case no. 538/2010 (Surendra Mani Vs. Ramwati Devi) pending before respondent no. 2.

Having heard learned counsel for the parties, this writ petition is disposed of with the direction to respondent no. 2 to decide case no. 538/2010 (Surendra Mani Vs. Ramwati Devi) expeditiously in accordance with law, after hearing all concerned, keeping in mind the urgency of the matter and other pending cases of such nature of the previous years in his court, without granting any unnecessary adjournments to the learned counsel for the parties.

Order Date :- 27.5.2015

Amit Mishra