Ajay Kumar v. Chandra Pal Singh

Neutral Citation No. - 2023:AHC:129896

Court No. - 4

Case :- MATTERS UNDER ARTICLE 227 No. - 6273 of 2023

Petitioner :- Ajay Kumar Respondent :- Chandra Pal Singh Counsel for Petitioner :- Dharmendra Kumar Mishra,Pardeep Kumar

Hon'ble Prakash Padia,J.

1. Heard learned counsel for the petitioner.

2. The petitioner has preferred the present writ petition with the prayer to direct the Court below to decide the SCC Suit No. 28 of 2017 (Hari Shanker Vs. Chandra Pal Singh) expeditiously.

3. It is contended by learned counsel for the petitioner that the matter is pending since 2017, till date no final decision has been taken in the matter.

4. It is unfortunate that the suit has been filed by the petitioner in the year 2017 and more than (5) years has already been lapsed but till date no decision has been taken in the matter by the court below.

5. Considering the facts and circumstances of the case and without expressing any opinion on the merits of the case, the present petition stands disposed of finally with a direction to the court below to decide the aforesaid suit strictly in accordance with law expeditiously and positively within a period of one year from the date of production of certified copy of this order by fixing short dates.

Order Date :- 3.7.2023 Swati