Hakim Singh And 3 Others vs Jaswant Singh And 4 Others
2018 Latest Caselaw 2277 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 6366 of 2018
 
Petitioner :- Hakim Singh And 3 Others
 
Respondent :- Jaswant Singh And 4 Others
 
Counsel for Petitioner :- Sunil Kumar
 

 
Hon'ble Mahesh Chandra Tripathi,J.

Heard learned counsel for the plaintiff-applicants.

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

The applicants have approached this Court to expedite the proceedings of Suit No.326 of 2011 (Hakim Singh and others vs. Jaswant Singh and others) pending before learned Civil Judge (Senior Division) Mainpuri.

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 Suit No.326 of 2011 (Hakim Singh and others vs. Jaswant Singh and others) and conclude the same, in accordance with law, without granting unnecessary adjournment to either of the parties, except upon payment of cost of Rs.250/-.

Order Date :- 31.8.2018

RKP