Suryanath Yadav vs C.J.(J.D.), Shahganj, Jaunpur ...
2016 Latest Caselaw 306 ALL

Citation : 2016 Latest Caselaw 306 ALL
Judgement Date : 10 March, 2016

Allahabad High Court

Suryanath Yadav vs C.J.(J.D.), Shahganj, Jaunpur ... on 10 March, 2016

Bench: Suneet Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 58
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 1521 of 2016
 

 
Petitioner :- Suryanath Yadav
 
Respondent :- C.J.(J.D.), Shahganj, Jaunpur And Another
 
Counsel for Petitioner :- Sanjay Pandey
 

 
Hon'ble Suneet Kumar,J.

The plaintiff-applicant has approached this Court to expedite the suit of 2014.

This Court in exercise of its supervisory jurisdiction, under Article 227 of the Constitution of India declines to interfere at this stage.

The petition is accordingly dismissed. However, dismissal of the petition shall not preclude the applicant from making appropriate expedite application before the trial court.

No order as to costs.

Order Date :- 10.3.2016

sfa/

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