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Smt. Laxmina Devi vs Ist Civil Judge (J.D.) and Another

Allahabad High Court · Decided on 22 January 2013 · Citation: (2013) 01 AHC CK 0166

HON’BLE JUDGES
Pankaj Mithal, J
RESULT
Disposed Of
CASE NUMBER
Matters Under Article 227 No. 138 of 2013
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Judgment

3 paragraphs · 147 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 Case No. 906 of 2001 (Ram Adhar Vs. Smt. Laxmina Devi 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 case is of the year 2001, 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 one year 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 herself seeks two continuous adjournments in the case. Petition disposed of.