Pradeep Kumar Verma And Another vs Anand
2016 Latest Caselaw 6344 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 7936 of 2016
 

 
Petitioner :- Pradeep Kumar Verma And Another
 
Respondent :- Anand
 
Counsel for Petitioner :- Rakesh Kumar Mishra
 

 
Hon'ble Rajesh Dayal Khare,J.

Heard learned counsel for the petitioners.

Present petition has been filed seeking a direction to the  Civil Judge (Senior Division) Court No. 2 Bareilly to consider and decide  Original Suit No. 552 of 2012, 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 (Senior Division) Court No. 2 Bareilly to consider and decide  Original Suit No. 552 of 2012,  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 :- 3.10.2016

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