Bishamber Singh And Anr vs Sanjay Bhardwaj
2023 Latest Caselaw 2439 Del

                          $~13
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                     Judgment delivered on: 31.05.2023
                          +    CM(M) 952/2023
                                 BISHAMBER SINGH AND ANR                    ..... Petitioners


                                                    versus

                                 SANJAY BHARDWAJ                            ..... Respondent

                          Advocates who appeared in this case:

                          For the Petitioner          :      Ms.Rambha Singh, Advocate.

                          For the Respondent          :      None.

                          CORAM:
                          HON'BLE MR. JUSTICE TUSHAR RAO GEDELA

                                                    JUDGMENT

TUSHAR RAO GEDELA, J. (ORAL)

[ The proceeding has been conducted through Hybrid mode ] CM APPL. 30374/2023 (EXEMP.)

1. Allowed, subject to all just exceptions.

2. Application stands disposed of.

CM(M) 952/2023

3. The petitioner/defendant seeks a direction that the learned Trial Court dispose of the suit expeditiously.

4. Ms. Rambha Singh, learned counsel for the petitioner/derfendant submits that though the suit is listed for recording of evidence of PW1, however, the respondent/plaintiff for one reason or the other has been

Signature Not Verified Digitally Signed

Signing Date:02.06.2023 19:59:16 filed frivolous application which is delaying the disposal of the suit itself.

5. Ms.Rambha Singh, seeks simple direction that the learned Trial Court dispose of the suit expeditiously.

6. Learned counsel for the petitioner/defendant also submits that the suit is pending for the last 13 years and was filed in the year 2010 and till date, only part cross-examination of PW1 has taken place. She further submits that the petitioner/defendant has always been ready to cross-examine the witnesses of the respondent/plaintiff including PW1. However, on one pretext or the other, the respondent/plaintiff is delaying the disposal.

7. Since the petitioner is only seeking direction for expeditious disposal, this Court is of the opinion that no purpose would be served seeking response from the respondent/plaintiff. Ms. Singh, learned counsel submits that advance notice to the email of the learned counsel for the respondent/plaintiff has been sent on 29.05.2023 at 3.50pm.

8. In view of the aforesaid submissions and keeping in view that the suit is pending since the year 2010, the learned Trial Court is requested to expeditiously dispose of the suit in view of the long pendency of the suit.

9. In view of the aforesaid, petition stands disposed of with no order as to costs.

TUSHAR RAO GEDELA (JUDGE) MAY 31, 2023 neelam

Signature Not Verified Digitally Signed

Signing Date:02.06.2023 19:59:16