Safedi Begum And Another vs Union Bank Of India
2022 Latest Caselaw 7967 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 5527 of 2022
 
Petitioner :- Safedi Begum And Another
 
Respondent :- Union Bank Of India
 
Counsel for Petitioner :- Anant Ram Dube,Shobhit Dubey
 
Counsel for Respondent :- Ashish Agrawal
 

 
Hon'ble Vipin Chandra Dixit,J.

Heard learned counsel for the parties and perused the record.

Present petition under Article 227 of the Constitution of India has been filed by the petitioners with the prayer to direct the District Judge, Agra to pass appropriate order on the stay application filed by the petitioners in Civil Appeal No. 60 of 2022 (Smt. Safedi Begum and another vs. Union Bank of India).

It is submitted by the learned counsel for petitioners that the petitioners has filed Civil Appeal No. 60 of 2022 along with interim injunction application against the judgment and decree dated 12.05.2022 passed in original suit by which suit filed by the petitioners was dismissed. It is further submitted that Civil Appeal No. 60 of 2022 filed by the petitioner was admitted but till date no order has been passed by learned court below on the stay application.

Learned counsel appearing on behalf of respondent has no objection, if the stay application filed by the petitioners is expedited.

Considering the submissions of learned counsel for the parties and without going into merit of the case, the District Judge, Agra/court concerned is directed to decide the stay application filed by the petitioners in Civil Appeal No. 60 of 2022 (Smt. Safedi Begum and another vs. Union Bank of India) expeditiously and if possible within a period of three months from the date of production of certified copy of this order without granting any unnecessary adjournment to either of the parties, unless there is any legal impediment.

With aforesaid direction, the instant petition is finally disposed of.

Order Date :- 25.7.2022

sailesh