Bhoop Singh vs Arun Bansal
2021 Latest Caselaw 6050 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 36
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 1716 of 2021
 

 
Petitioner :- Bhoop Singh
 
Respondent :- Arun Bansal
 
Counsel for Petitioner :- Rahul Kumar Tyagi
 
Counsel for Respondent :- Rahul Mishra,Abhishek Mishra
 

 
Hon'ble Mahesh Chandra Tripathi,J.

Heard learned counsel for the parties through video conferencing.

In view of the order proposed to be passed, notices need not go to respondent.

Present writ petition has been preferred assailing the validity of the judgment and order dated 10.2.2021 passed by Addl. District Judge, Court No.3, Distt. Meerut in Misc. Appeal No.167 of 2018 (Bhoop Singh v. Arun Bansal) by which the application for filing the additional evidence has been rejected and for a direction to the Addl. District Judge, Court No.3, Distt. Meerut to consider the additional evidence, which has already been filed by the petitioner along with misc. application for proper adjudication of appeal preferred by the petitioner.

The Court has proceeded to examine the record in question and does not find any good ground to interfere in the matter under Art.227 of the Constitution of India at this stage.

Once the Court has declined to interfere in the matter, learned counsel for the petitioner very fairly states that direction may be issued to the appellate court to decide the aforesaid appeal in question on merits within stipulated period.

Considering the facts and circumstances of the case, without expressing any opinion on the merits of the issue, the writ petition stands disposed of asking the appellate authority to decide the aforesaid appeal on its own merit in accordance with law expeditiously without according unnecessary adjournment to either of the parties but certainly after giving opportunity to all the stake holders in the matter.

The party shall file computer generated copy of such order downloaded from the official website of High Court Allahabad, self attested by the petitioner alongwith a self attested identity proof of the said person (preferably Aadhar Card) mentioning the mobile number to which the said Aadhar Card is linked.

The concerned Court/Authority/Official shall verify the authenticity of such computerized copy of the order from the official website of High Court Allahabad and shall make a declaration of such verification in writing.

Order Date :- 7.6.2021

SP/