Ranjeet And 11 Others vs Smt. Krishna Kumari And 3 Others
2016 Latest Caselaw 6382 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 7905 of 2016
 

 
Petitioner :- Ranjeet And 11 Others
 
Respondent :- Smt. Krishna Kumari And 3 Others
 
Counsel for Petitioner :- Raj Kumar Kesari
 

 
Hon'ble Rajesh Dayal Khare,J.

Heard learned counsel for the petitioners.

Present petition has been filed seeking a direction to the Additional Civil Judge (Senior Division)/Additional Chief Judicial Magistrate, Court No. 6 Allahabad to consider and decide  Original Suit No. 685 of 2011, 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 Additional Civil Judge (Senior Division)/Additional Chief Judicial Magistrate, Court No. 6 Allahabad to consider and decide  Original Suit No. 685 of 2011, 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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