Bharat Kripal vs Ram Swaroop Junior High School And ...
2022 Latest Caselaw 2111 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 6
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 2046 of 2022
 

 
Petitioner :- Bharat Kripal
 
Respondent :- Ram Swaroop Junior High School And 2 Others
 
Counsel for Petitioner :- Ashish Kumar Singh
 

 
Hon'ble J.J. Munir,J. 

Perused the report dated 02.05.2022, submitted by the learned Civil Judge (Senior Division), Ist, Hapur, sitting as the Judge, Small Cause Court. The report shows that in compliance with this Court's order dated 28.04.2022, the learned Trial Judge scheduled the SCC Suit for hearing on a day to day basis and after trying the suit, has decided the same vide judgment and order dated 30.04.2022.

Indeed, SCC Suits are very summary proceedings and this Court must commend the Trial Judge in bringing quick justice to the parties here.

In view of the fact that the dispute has been decided, no further orders are required to be made in this petition. It is, accordingly, consigned to the record.

Let this order be communicated to the learned Civil Judge (Senior Division), Ist, Hapur, through the learned District Judge, Hapur by the office within 48 hours, without fail.

Order Date :- 5.5.2022

NSC