Citation : 2024 Latest Caselaw 206 ALL
Judgement Date : 3 January, 2024
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2024:AHC:2862 Court No. - 52 Case :- MATTERS UNDER ARTICLE 227 No. - 10262 of 2023 Petitioner :- Kutubuddin Respondent :- Julfikar And 15 Others Counsel for Petitioner :- Kaushlendra Hon'ble Manish Kumar Nigam,J.
1. Heard learned counsel for the parties and perused the record.
2. This writ petition has been filed with a prayer to direct the Court below i.e. Civil Judge (Junior Division), Sahar, Jaunpur to decide the Case No.1429 of 2021 (Kutubuddin and others Vs. Julfikar Ahmad and others), within stipulated period.
3. In view of the prayer made above, no such relief can be granted in view of the Division Bench judgment of this Court in Ali Shad Usmani vs. Ali Isteba; 2015 (2) ADJ 250 (DB).
4. Accordingly, the present writ petition is disposed of finally, at this stage, with liberty to the petitioner to move an appropriate application for expeditious disposal of the aforesaid suit before the Court concerned i.e. Civil Judge (Junior Division), Sahar, Jaunpur, in accordance with law and in case such an application is moved, the Civil Judge (Junior Division), Sahar, Jaunpur, shall pass an appropriate orders within reasonable time.
Order Date :- 3.1.2024
Rishabh
[Manish Kumar Nigam, J.]
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