Vipin Kumar Samaiya vs Shobi Kumar Samaiya
2023 Latest Caselaw 10898 MP

                                                              1
                            IN       THE     HIGH COURT OF MADHYA PRADESH
                                                  AT JABALPUR
                                                        BEFORE
                                        HON'BLE SHRI JUSTICE MANINDER S. BHATTI
                                                  ON THE 14 th OF JULY, 2023
                                               MISC. PETITION No. 3861 of 2023

                           BETWEEN:-
                           VIPIN KUMAR SAMAIYA S/O SHRI VIMAL KUMAR
                           SAMAIYA, AGED ABOUT 47 YEARS, OCCUPATION:
                           BUSINESSMAN   SECOND   FLOOR   VIDYASAGAR
                           COMPLEX TILAK WARD DISTRICT JABALPUR
                           (MADHYA PRADESH)

                                                                                           .....PETITIONER
                           (BY SHRI YUVRAJ SINGH BAIS - ADVOCATE)

                           AND
                           SHOBI KUMAR SAMAIYA S/O LATE SHRI VIRENDRA
                           KUMAR SAMAIYA HOUSE NUMBER 1481 SHUKRAWARI
                           BAJARIYA BHANWARTAL DISTRICT JABALPUR AND
                           CURRENT RESIDENT BEHIND BHANWARTAL GARDEN
                           KHUSHI PLAZA NAIPIER DISTRICT JABALPUR
                           (MADHYA PRADESH)

                                                                                        .....RESPONDENTS
                           (BY NONE)

                                 This petition coming on for admission this day, th e court passed the

                           following:
                                                               ORDER

Counsel for the petitioner contends that against the judgment dated 26.9.2019 delivered in Criminal Case No. 1273/2010, the petitioner herein has preferred an appeal under Section 374 of Code of Criminal Procedure, 1973, which is pending consideration before the Appellate Court since 2019; therefore prays for a direction to the concerned Appellate Court for earlier disposal of the appeal.

Signature Not Verified Signed by: VIVEK KUMAR TRIPATHI Signing time: 17-07-2023 11:41:30

2. Considering the aforesaid innocuous prayer, the present petition stands disposed of to the Appellate Court to take decision on the petitioner's appeal as expeditiously as possible, preferably within a period of six months from the date of production of certified copy of this order.

3. With the aforesaid the petition stands disposed of.

MANINDER S. BHATTI) JUDGE vivek

Signature Not Verified Signed by: VIVEK KUMAR TRIPATHI Signing time: 17-07-2023 11:41:30