Shabeena Bano And Another vs Arif Siddiqui And 2 Others
2019 Latest Caselaw 4088 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 3405 of 2019
 

 
Petitioner :- Shabeena Bano And Another
 
Respondent :- Arif Siddiqui And 2 Others
 
Counsel for Petitioner :- Shree Prakash Upadhyay
 

 
Hon'ble Vivek Kumar Birla,J.

Heard learned counsel for the petitioner as well as learned Standing Counsel appearing for the State respondents and perused the record.

Present petition has been filed with a prayer that the Court below i.e. Civil Judge (Junior Division), Bhadohi at Gyanpur be directed to expedite the hearing and decide the Suit No. 630 of 2016 (Shabeena Bano vs. Arif Siddiqui and others) within a time bound period.

Admittedly, the suit is of the year 2016. As such, I am not inclined to issue any direction as has been prayed for.

In the facts and circumstances of the case, the present petition is finally disposed of with liberty to the petitioner to move appropriate application before the Court below for expeditious disposal of the suit, which shall be considered and decided sympathetically taking into consideration the roster of the court.

With the aforesaid observations/ directions, the present petition is finally disposed of.

Order Date :- 3.5.2019

Lalit Shukla