Thakur Ji Maharaj, Kanpur Nagar vs District Judge, Kanpur Nagar And 2 ...
2021 Latest Caselaw 1579 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT - A No. - 14782 of 2019
 

 
Petitioner :- Thakur Ji Maharaj, Kanpur Nagar
 
Respondent :- District Judge, Kanpur Nagar And 2 O Thers
 
Counsel for Petitioner :- Deepak Kumar Jaiswal
 

 
Hon'ble Vivek Kumar Birla,J.

Heard Sri Deepak Kumar Jaiswal, leared counsel for the petitioner.

Present petition has been filed with following prayers:-

"(i) issue a writ, order or direction in the nature of Mandamus commanding the respondent No.1 (District Judge, Kanpur Nagar) to take decision on the application dated 24.11.2018 (Annexure No.5) filed by the petitioner regarding tracing out File of Rent Case No. 12 of 2012; Thakur Ji Maharaj Vs Rajiv Agarwal, reserved for final Judgment by the respondent No.2 (Second Additional Judge Khafifa, Kanpur Nagar) vide order dated 18.8.2018.

(ii) issue a writ, order or direction in the nature of Mandamus commanding the respondent No.2 (Second Additional Judge Khafifa, Kanpur Nagar) to deliver the Judgment in Rent Case No. 12 of 2012 Shri Thakur Ji Maharaj Vs. Rajiv Agarwal, reserved since 18.8.2018."

Sri Deepak Kumar Jaiswal, leared counsel for the petitioner states that the present may be dismissed as withdrawn and the lower court's record may remitted back to the court below as hearing is pending before the court below.

Accordingly, present petition stands dismissed as withdrawn.

Office is directed to remit the lower court's record within a period of 10 days from today.

Order Date :- 25.1.2021

Aditya