Mr. Sanjoy Kumar Das vs M/S Nitesh Esates Limited
2024 Latest Caselaw 10234 Kant

Karnataka High Court

Mr. Sanjoy Kumar Das vs M/S Nitesh Esates Limited on 10 April, 2024

Author: S.R. Krishna Kumar

Bench: S.R. Krishna Kumar

                                                         -1-
                                                                         NC: 2024:KHC:14893
                                                                      WP No.10598 of 2024



                         IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                                 DATED THIS THE 10TH DAY OF APRIL, 2024

                                                   BEFORE

                             THE HON'BLE MR. JUSTICE S.R. KRISHNA KUMAR

                                WRIT PETITION NO.10598 OF 2024 (GM-CPC)

                      BETWEEN:

                      MR. SANJOY KUMAR DAS
                      S/O LATE TINKARI DAS,
                      AGED ABOUT 67 YEARS,
                      R/AT NO.706, POONAM APARTMENTS,
                      OPPOSITE NEHRU CENTRE, WORLI,
                      MUMBAI - 400 018.
                                                                               ...PETITIONER
                      (BY SMT. SOWMYA ANANTH, ADVOCATE FOR
                          SRI. SANDEEP LAHIRI, ADVOCATE)

                      AND:

                      M/S. NITESH ESATES LIMITED
                      REGISTERED OFFICE AT LEVEL - 7,
                      NITESH TIMES SQUARE,
                      NO.8, M.G. ROAD,
                      BENGALURU - 560 001
                      REPRESENTED BY ITS
Digitally signed by
VANDANA S             MANAGING DIRECTOR.
Location: High                                                                ...RESPONDENT
Court of Karnataka

                             THIS WRIT PETITION IS FILED UNDER ARTICLE 227 OF THE
                      CONSTITUTION OF INDIA PRAYING TO          DIRECT    THE IX ADDITIONAL
                      CITY CIVIL AND SESSIONS JUDGE AT BANGALORE (CCH-5) TO DISPOSE
                      OF THE SUIT VIDE ANNEXURE-A AND B IN ORIGINAL SUIT NO.2948/2016
                      PENDING ON ITS FILE WITHIN AN OUTER LIMIT OF THREE MONTHS.

                             THIS   PETITION,   COMING     ON   FOR    ORDERS,   THIS   DAY,
                      THE COURT MADE THE FOLLOWING:
                                       -2-
                                                         NC: 2024:KHC:14893
                                                       WP No.10598 of 2024



                                   ORDER

In this petition, the limited prayer of the petitioner is for a

direction to the Trial Court to dispose of the suit in

O.S.No.2948/2016 on the file of IX Additional City Civil and

Sessions Judge, Bangalore as expeditiously as possible

within a stipulated time frame. In the light of the judgment

of the Apex Court in the case of High Court Bar Association

Allahabad Vs. The State of U.P & Others reported in

2024 (2) SCR 946, the Trial Court is directed to dispose of the suit

in accordance with law.

2. The parties are directed to co-operate with the

Trial Court for expeditious disposal of the suit.

Sd/-

JUDGE

AV