Ram Chandra vs Addl. District Judge Court No.12 ...
2018 Latest Caselaw 2142 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 6001 of 2018
 
Petitioner :- Ram Chandra
 
Respondent :- Addl. District Judge Court No.12 Allahabad And 14 Others
 
Counsel for Petitioner :- Rajnish Shukla
 

 
Hon'ble Mahesh Chandra Tripathi,J.

Heard learned counsel for the applicant.

In view of the order, which is proposed to be passed, notices need not go to the private respondents.

The applicant has approached this Court to expedite the proceedings of Civil Appeal No.604 of 2002 (Ram Chandra vs. Smt. Mithilesh Devi and others) pending before learned Additional District Judge, Court No.12, Allahabad.

The Hon'ble Supreme Court in M/s Shiv Cotex Versus Tirgun Auto Plast P. Ltd and others, 2011 (89) ALR 232, has made the following observations:-

".................It is high time that courts become sensitive to delays in justice delivery system and realize that adjournments do dent the efficacy of judicial process and if this menace is not controlled adequately, the litigant public may lose faith in the system sooner than later. The Courts, particularly Trial Courts, must ensure that on every date of hearing, effective progress takes place in the suit."

Considering the above, this petition stands disposed of with the direction upon the Court concerned to expedite the proceeding of pending Civil Appeal No.604 of 2002 (Ram Chandra vs. Smt. Mithilesh Devi and others) and conclude the same in accordance with law, as expeditiously as possible and preferably within two years from the date of production of certified copy of this order, without granting unnecessary adjournment to either of the parties, except upon payment of cost.

Order Date :- 24.8.2018

RKP