Vinesh Pal Singh vs Smt. Vipin Kumari And 2 Others
2019 Latest Caselaw 5279 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 4693 of 2019
 

 
Petitioner :- Vinesh Pal Singh
 
Respondent :- Smt. Vipin Kumari And 2 Others
 
Counsel for Petitioner :- Punya Sheel Pandey
 

 
Hon'ble Vivek Kumar Birla,J.

Heard learned counsel for the petitioner.

Present writ petition has been filed seeking a direction to the Civil Judge (Junior Division), Etah to decide Original Suit No. 438 of 2011, Vinesh Pal Singh and another Vs. Smt. Vipin Kumari and others within a stipulated period.

Suit is of the year 2011.

In the facts and circumstances of the case, the present writ petition is finally disposed of with the direction to the to expedite the hearing of the aforesaid suit and decide the same on its own merit, in accordance with law, expeditiously provided there is no legal impediment and no unnecessary adjournments shall be granted to the parties.

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

Order Date :- 30.5.2019

p.s.