Durga vs Smt. Kiran Singh And 8 Others
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Allahabad High Court

Durga vs Smt. Kiran Singh And 8 Others on 31 May, 2024

Author: Ajit Kumar

Bench: Ajit Kumar

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:100672
 
Court No. - 4
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 6761 of 2024
 

 
Petitioner :- Durga
 
Respondent :- Smt. Kiran Singh And 8 Others
 
Counsel for Petitioner :- Girish Pratap Singh,Manish Nath Tripathi
 

 
Hon'ble Ajit Kumar,J.
 

1. Heard learned counsel for the petitioner.

2. By means of this petition, petitioner who is defendant No.3 in the suit seeks expeditious disposal of pending Misc. Case No.318 of 2022 (Ramnath v. Smt. Kiran Devi & ors) and restoration application being Case No.107 of 2023 both filed against one ex parte judgment and order dated 01.07.2022, pending before Civil Judge (J.D.), Room No.10, Deoria.

3. It is submitted on behalf of the petitioner-defendant that plaintiff-respondent has appeared, however, the misc. applications has yet not been decided.

4. Considering the overall facts and circumstances of the case, this petition is disposed of with a direction to the court concerned to consider and decide the aforesaid miscellaneous application as per the procedure prescribed and after giving opportunity of hearing to all the parties concerned, as expeditiously as possible preferably within a period of four months from the date of production of copy of this order.

Order Date :- 31.5.2024

P Kesari