Sangam Educational Society Through Its ... vs Shri Rajesh Kumar Sinha
2024 Latest Caselaw 16455 ALL

Allahabad High Court

Sangam Educational Society Through Its ... vs Shri Rajesh Kumar Sinha on 9 May, 2024

Author: Neeraj Tiwari

Bench: Neeraj Tiwari

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:83479
 
Court No. - 50
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 5398 of 2024
 

 
Petitioner :- Sangam Educational Society Through Its Secretary Shri Bhagwan Pandey
 
Respondent :- Shri Rajesh Kumar Sinha
 
Counsel for Petitioner :- Shruti Taneja
 

 
Hon'ble Neeraj Tiwari,J.
 

1. Heard Ms. Shruti Taneja, learned counsel for the petitioner.

2. Present petition has been filed with following prayer:-

"(i). to issue an order or direction to the Judge, Small Causes Court, Allahabad to decide Misc. Civil No. 26 of 2016 Rajesh Kumar Sinha vs. Sangam Educational Society and others filed by the respondent against the judgment delivered by it on 24.05.2012 in Suit No. 63 of 2010 pending before him on day to day basis within such time as this Hon'ble Court thinks fit."

3. In the facts and circumstances of the case, the present petition is disposed of with direction to Judge, Small Causes Court, Allahabad to decide the Misc. Civil No. 26 of 2016 in accordance with law, maximum within a period of four months from the date of production of certified copy of this order after providing opportunity of hearing to all concerned and without granting any unnecessary adjournment to either of the parties. In case, adjournment is granted, Court shall record reasons for adjournment.

Order Date :- 9.5.2024

Sartaj