ANAMIKA PANDEY Vs. SYED NAEEM AHMAD

JUDGEMENT

(1.) Heard the learned counsel for the petitioner.

(2.) The petitioner had earlier approached this Court by filing Writ Petition No. 27431 MS of 2017 (Anamika Pandey Vs. Syed Naeem Ahmad) before this Court praying for expeditious disposal of SCC Suit No. 51 of 2009 re-numbered as SCC Suit No. 320 of 2017.

(3.) This petition was disposed of by this Court by an order dated 15.11.2017 directing the learned Court below to expedite disposal of SCC Suit No. 51 of 2009 as re-numbered. A copy of the order was filed before the Court concerned on 5.12.2017, but the proceedings have not been expedited. A prayer has therefore been made for a direction to the learned Judge, Small Causes Court, Lucknow to decide the SCC Suit said to be pending before him within a time period as prescribed by this Court and not to grant unnecessary adjournments.