Digamber vs Sukkha
2022 Latest Caselaw 775 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 2369 of 2022
 

 
Petitioner :- Digamber
 
Respondent :- Sukkha
 
Counsel for Petitioner :- Pratima Srivastava,Ashish Kumar Srivastava
 

 
Hon'ble Salil Kumar Rai,J.

The grievance of the petitioner in the present petition is that the trial court i.e., Civil Judge(Senior Division), Mathura despite having finally heard Original Suit No.147 of 2020 which proceeded ex parte against the defendant, is not delivering the judgment in the said case and dates are being unnecessarily fixed in the said case.

The Civil Judge(Senior Division), Mathura shall submit a report regarding the proceedings in Original Suit No.147 of 2020 by the next date fixed in the case. The report shall be submitted through the District Judge, Mathura.

Put up again as fresh on 9.5.2022.

The Joint Registrar (Compliance) shall send a copy of this order to the District Judge, Mathura as well as Civil Judge (Senior Division), Mathura within 24 hours.

Order Date :- 7.4.2022

IB