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