TUSHAR KNA NAG Vs. KALPANA NAG

JUDGEMENT

(1.) HEARD learned counsel for the defendant/petitioners.

(2.) THE defendant/petitioners have approached this Court to expedite the Suit No. 638 of 2013 (Smt. Kalpana Nag and others vs. Smt. Tushar Kna Nag and others) pending before Civil Judge (Senior Division), Allahabad.

(3.) IN view of the decision in the case of Km. Shobha Bose Vs. Judge Small Causes Court, 2010(1) ADJ 531 (DB), it is not proper to issue any positive direction for time bound disposal of any proceedings without ascertaining the position of the workload in the court concern and in the absence of any allegation that the court below is responsible for the delay.