Dilawar Singh vs Indrapal Singh
2021 Latest Caselaw 6614 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 2732 of 2021
 

 
Petitioner :- Dilawar Singh
 
Respondent :- Indrapal Singh
 
Counsel for Petitioner :- Girija Shankar Srivastava,Neerad Srivastava
 

 
Hon'ble Prakash Padia,J.

Matter is taken up through video conferencing.

The petitioner has preferred the present petition under Article 227 of the Constitution of India with the following prayers:-

"(A) Issue suitable order or direction setting aside the judgment and order dated 05.03.2021 passed by the court of District Judge Shambhal Situate at Chandausi in Misc. Case No.94 of 2020 (Dilawar Singh Vs. Indrapal Singh.

(B) issue a suitable order or direction to transfer the Suit No.1114 of 2014 Dilawar Singh Vs. Indrapal Singh pending in the Court of Civil Judge (Junior Division) Shambhal to any other competent court of hearing and final disposal of the Suit."

It is argued by learned counsel for the petitioner that during the pendency of the aforesaid suit, Presiding Officer has been transferred, therefore, the petition becomes infrctuous and prays for its dismissal.

In view whereof, the petition stands dismissed as infrctuous.

Order Date :- 23.6.2021

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