Pranjali Singh vs Civil Judge Senior Division, ...
2017 Latest Caselaw 4793 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- MISC. SINGLE No. - 17796 of 2017
 

 
Petitioner :- Pranjali Singh
 
Respondent :- Civil Judge Senior Division, Lucknow & 5 Others
 
Counsel for Petitioner :- Anand Dubey
 
Counsel for Respondent :- P.K. Khare,Anuj Kumar
 

 
Hon'ble Vivek Chaudhary,J.

Heard learned counsel for petitioner and learned counsel for State.

Since, petitioner and opposite party no. 2 have compromised, hence, no further relief is sought for in the present petition.

However, counsel for both the parties request that their regular suit no. 887 of 2017 pending before the court of Civil Judge (Senior Division), Lucknow, may be directed to be decided within a period fixed, as they have settled their dispute.

Hence, Civil Judge (Senior Division), Lucknow is directed to decide Regular Suit No. 887 of 2017 Pranjali Singh Vs. Arshika Singh within a period of six weeks from the date a certified copy of this order is placed before him.

Till the disposal of the suit, the entire policy shall not be released by respondent no. 4 to 6 in favour of any person. The said policy shall be released as per the direction of the court below.

With the aforesaid, the present petition is disposed of.

Order Date :- 21.9.2017

Arti/-