Citation : 2017 Latest Caselaw 7985 ALL
Judgement Date : 14 December, 2017
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 8 Case :- MISC. SINGLE No. - 6606 of 2015 Petitioner :- Sardar Ajit Singh & 4 Ors. [U/A-227] Respondent :- Additional District Judge Court No.3 Unnao And Others Counsel for Petitioner :- V.K. Dubey Counsel for Respondent :- Brijesh Kumar Saxena,Brijesh Saxena Hon'ble Rajan Roy,J.
Heard learned counsel for the parties.
Considering the order proposed to be passed issuance of notice to opposite party no.2 is dispensed with.
The petitioner herein prays for expeditious disposal of the Civil Suit No. 2010 (Shishupal Singh vs. Sardar Ajeet Singh & others) which is pending since 2010.
The details as to the number of cases of the said year and the earlier years which are pending have not been disclosed, therefore, this Court can not fix a time scheduled for such disposal, however, as it is always expected of all the Courts an endeavour shall be made to decide the matter expeditiously, if there is no other legal impediment in this regard, keeping in mind the statutory provisions in this regard.
With the aforesaid observations, the petition is disposed of.
Order Date :- 14.12.2017
Vijay (Rajan Roy, J)
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