Moti Chandra vs State Of U.P. And 3 Others
2021 Latest Caselaw 59 ALL

Citation : 2021 Latest Caselaw 59 ALL
Judgement Date : 4 January, 2021

Allahabad High Court

Moti Chandra vs State Of U.P. And 3 Others on 4 January, 2021

Bench: Siddhartha Varma




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 7
 

 
Case :- WRIT - C No. - 21620 of 2020
 

 
Petitioner :- Moti Chandra
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Ravi Prakash Srivastava
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Siddhartha Varma,J.

The grievance of the petitioner is that after the judgment and decree dated 26.12.2018 was passed in a partition suit, the final decree has not been prepared till date. A prayer has, therefore, been made that a final decree may be prepared at the earliest.

Under such circumstances, it is directed that final decree be prepared within a period of two months from the date of presentation of a copy of this order, if there is no other legal impediment. The copy of this order shall be duly certified by the learned counsel for the petitioner.

The writ petition is, accordingly, disposed of.

Order Date :- 4.1.2021

(Siddhartha Varma, J.)