Javahar Lal vs Radhey Shyam And 9 Others
2021 Latest Caselaw 3176 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 1703 of 2021
 

 
Petitioner :- Javahar Lal
 
Respondent :- Radhey Shyam And 9 Others
 
Counsel for Petitioner :- Rajendra Prasad Tripathi
 

 
Hon'ble Prakash Padia,J.

Today Advocates are abstaining from work. I have perused the record.

In view of the order proposed to be passed, notices need not issue to the respondents.

It appears from perusal of the record that in Original Suit No. 1396 of 2016 (Radhey Shaym vs. Smt. Hirawati) a compromise application was filed in the court below on 01.05.2017. The aforesaid compromise application was decided by the trial court vide judgment and decree dated 02.05.2017. When the petitioner came to know regarding the aforesaid he filed a Misc. Case No. 129 of 2017 (Ish Narayan and Another vs. Radhey Shyam and Others) on 16.10.2017.

It is stated that the considerable time has already been lapsed till date no decision has been taken on the same.

Considering the facts and circumstances of the case, without expressing any opinion on the merits of the issue, the present petition stands disposed of finally with a direction to the Civil Judge (Junior Division) Shahganj, Jaunpur to consider and decide the aforesaid case in accordance with law most expeditiously and preferably within a period of six months from the date of production of self attested computer generated copy of this order downloaded from the official website of High Court Allahabad but certainly after giving opportunity to the parties concerned and without granting unnecessary adjournments to either of the parties, if there is no legal impediment.

Order Date :- 5.3.2021

Swati