Gaurav Kumar Agrawal vs Civil Judge (S.D.) Hardoi And 2 Others
2023 Latest Caselaw 35373 ALL

Allahabad High Court

Gaurav Kumar Agrawal vs Civil Judge (S.D.) Hardoi And 2 Others on 15 December, 2023

Author: Rajnish Kumar

Bench: Rajnish Kumar

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:82537
 
Court No. - 6
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 6259 of 2023
 

 
Petitioner :- Gaurav Kumar Agrawal
 
Respondent :- Civil Judge (S.D.) Hardoi And 2 Others
 
Counsel for Petitioner :- Kunwar Ravi Prakash,Amit Kumar Dixit
 

 
Hon'ble Rajnish Kumar,J.
 

Heard Shri Kunwar Ravi Prakash, learned counsel for the petitioner.

This petition has been filed for a direction for disposing of the Regular Suit no.102 of 2018 (Gaurav Kumar Agrawal Vs. Sri Mohit Kumar Agrawal and Others) under Section 38 and 39 of the Specific Relief Act.

Learned counsel or the petitioner submits that the property given to the petitioner in pursuance of a judgment and decree passed by the trial court, on the basis of compromise, is being destroyed, therefore there is urgency in the matter. However on a query being put in regard to the interim injunction application, learned counsel for the petitioner fairly admits that the application was dismissed but the said order has not been challenged by the petitioner.

In view of above, the ground shown by the learned counsel for the petitioner can not be a ground for a direction for expeditious disposal of a suit by this Court. Even otherwise any such request showing urgency as to whether the case of the petitioner can be considered over and above the other older cases pending before the court can be moved before the concerned court and the concerned court can consider it.

With the aforesaid, this petition is dismissed.

...................................................................(Rajnish Kumar, J.)

Order Date :- 15.12.2023

Haseen U.