Jagdhari (Since Deceased) And ... vs Rambadan Yadav And 8 Others
2022 Latest Caselaw 3671 ALL

Citation : 2022 Latest Caselaw 3671 ALL
Judgement Date : 20 May, 2022

Allahabad High Court

Jagdhari (Since Deceased) And ... vs Rambadan Yadav And 8 Others on 20 May, 2022

Bench: J.J. Munir




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 6
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 595 of 2022
 

 
Petitioner :- Jagdhari (Since Deceased) And Another
 
Respondent :- Rambadan Yadav And 8 Others
 
Counsel for Petitioner :- Mohd Naushad,Syed Irfan Ali
 

 
Hon'ble J.J. Munir,J.

Perused the report dated 18.05.2022 submitted by the Additional Civil Judge (Jr. Div.)-II, Ballia. The report shows that O.S. No.158 of 1991 has been tried and decided by the Trial Judge vide judgment and decree dated 18.05.2022.

In this view of the matter, no further orders are required to be made. It is, accordingly, consigned to the record.

This Court places on record its appreciation for the good dispatch shown by the learned Trial Judge in trying the suit.

Let a copy of this order be communicated to the Additional Civil Judge (Jr. Div.), Ballia through the learned District Judge, Ballia by the Registrar (Compliance) within 48 hours.

Order Date :- 20.5.2022

Anoop