Shiv Mohan Singh vs District Judge, Sultanpur Distt. ...
2023 Latest Caselaw 11975 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 21
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 1968 of 2023
 

 
Petitioner :- Shiv Mohan Singh
 
Respondent :- District Judge, Sultanpur Distt. Sultanpur And Another
 
Counsel for Petitioner :- Alok Kumar Mishra,Abhishek Singh,Anil Rawat
 

 
Hon'ble Manish Mathur,J.

Heard learned counsel for petitioner. In view of order being passed, notices to opposite parties stand dispensed with.

Petition under Article 227 of Constitution of India has been filed seeking a direction to the court concerned for expeditious disposal of Civil Appeal No. 63 of 2013 filed by opposite party No.2 against judgment and decree dated 30th July, 2013.

Learned counsel for petitioner submits that petitioner is one of the respondents in the aforesaid civil appeal which is pending consideration for the past 10 years and as such expedite orders are required to be passed. It is submitted that respondent has already submitted objections.

Considering submissions advanced by learned counsel for petitioner, opposite party No. 1 i.e. District Judge, Sultanpur, District Sultanpur is directed to decide Civil Appeal No. 63 of 2013 (Mewalal versus Munnalal and others) expeditiously, preferably within a period of eight months from the date a certified copy of this order is brought on record of the proceedings without granting any undue adjournment to either parties and in case there is no other legal impediment .

Benefit of this order shall be available to the petitioner only in case he cooperates with the proceedings.

With the aforesaid directions, the petition stands disposed of.

Order Date :- 19.4.2023

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