Ram Varan And Another vs Kishore And 7 Others
2016 Latest Caselaw 5172 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 5694 of 2016
 

 
Petitioner :- Ram Varan And Another
 
Respondent :- Kishore And 7 Others
 
Counsel for Petitioner :- Ashwani Kumar Srivastava
 

 
Hon'ble Rajesh Dayal Khare,J.

Heard learned counsel for the petitioners.

Present petition has been filed seeking a direction to the Civil Judge Court No. 13 Azamgarh to consider and decide Original Suit No. 718 of 1995 expeditiously, preferably within the time stipulated by this Court.

After hearing the learned counsel for the petitioners and after perusing the material on record, this petition is finally disposed of with a direction to the Civil Judge Court No. 13 Azamgarh to consider and decide Original Suit No. 718 of 1995, most expeditiously, if already not decided, strictly in accordance with law, after hearing the parties and without granting any unnecessary adjournment to either the parties, preferably within a period of one year from the date of production of a certified copy of this order before him provided the proceedings are not stayed by any Court of law.

Order Date :- 11.8.2016

faraz