Citation : 2017 Latest Caselaw 4737 ALL
Judgement Date : 20 September, 2017
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 19 Case :- MISC. SINGLE No. - 22627 of 2017 Petitioner :- Sumitra Respondent :- Ram Shankar Pandey & Ors Counsel for Petitioner :- Rakesh Kumar Singh Hon'ble Vivek Chaudhary,J.
Heard Shri Rakesh Kumar Singh, learned counsel for petitioner.
By the present petition, petitioner is praying for expeditious disposal of Regular Suit No. 668 of 2008 "Rama Shankar Pandey Vs. Kripa Shankar and Others pending since 2008 before the court of learned Civil Judge (Junior Division), Haveli, District Faizabad.
This court on administrative side has already issued directions to the court belows to obtain zero pendency of cases which are more than five years old. In view of directions already issued on administrative side, this court is not inclined to pass any further order on judicial side.
However, it is always open for the petitioner to move appropriate application before the court before which the matter is pending for expeditious hearing.
With the aforesaid, the petition is disposed of.
Order Date :- 20.9.2017
Arti/-
(Vivek Chaudhary,J.)
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