CourtKutchehry.com
High CourtsSingle Bench

Jitendra Keshri vs Shiv Kumar and Others

Allahabad High Court · Decided on 22 January 2013 · Citation: (2013) 01 AHC CK 0366

HON’BLE JUDGES
Pankaj Mithal, J
RESULT
Disposed Of
CASE NUMBER
Matters Under Article 227 No. 140 of 2013
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

3 paragraphs · 149 words

Hon''ble Pankaj Mithal, J.—Heard learned counsel for the petitioner. This is a petition for a direction upon the court concerned to decide Original Suit No. 36 of 1995 (Raj Kumar and another Vs. Shiv Kumar and others) within a time bound period.

2.

In view of the general mandamus of the Division Bench of this court in Ayodhya Sahai Vs. District Judge and Others, and looking to the fact that the suit is of the year 1995, the petition is disposed of with the direction to the court concerned to decide the same in accordance with the law as expeditiously as possible preferably within a period of six months from the date of production of the certified copy of this order, provided there is no legal impediment.

3.

The aforesaid direction would become ineffective in case the petitioner himself seeks two continuous adjournments in the suit. Petition disposed of.