Paras Nath vs Civil Judge (J.D.) And 8 Others
2016 Latest Caselaw 5302 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 5894 of 2016
 

 
Petitioner :- Paras Nath
 
Respondent :- Civil Judge (J.D.) And 8 Others
 
Counsel for Petitioner :- Shiv Sagar Singh
 

 
Hon'ble Rajesh Dayal Khare,J.

Heard learned counsel for the petitioner.

Present petition has been filed seeking a direction to the Civil Judge (Junior Division) West Ballia to consider and decide  Original Suit No. 493 of 2010 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 (Junior Division) West Ballia to consider and decide  Original Suit No. 493 of 2010, 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 eight months 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 :- 19.8.2016

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