Smt. Vinodini Bhargav (Died) Through ... vs Pradeep Tiwari
2025 Latest Caselaw 5108 MP

Madhya Pradesh High Court

Smt. Vinodini Bhargav (Died) Through ... vs Pradeep Tiwari on 4 March, 2025

Author: Gurpal Singh Ahluwalia

Bench: G. S. Ahluwalia

         NEUTRAL CITATION NO. 2025:MPHC-GWL:4724




                                                                  1                                      MP-940-2025
                                  IN    THE      HIGH COURT OF MADHYA PRADESH
                                                       AT GWALIOR
                                                             BEFORE
                                              HON'BLE SHRI JUSTICE G. S. AHLUWALIA
                                                       ON THE 4 th OF MARCH, 2025
                                                     MISC. PETITION No. 940 of 2025
                          SMT. VINODINI BHARGAV (DIED) THROUGH LEGAL REPRESENTATIVE (1)
                                         SHRI RAJEEV BHARGAV AND OTHERS
                                                       Versus
                                                  PRADEEP TIWARI
                          Appearance:
                                 Shri Ankur Maheshwari - Advocate for petitioner.

                                                                    ORDER

This miscellaneous petition under Article 227 of the Constitution of India has been filed seeking the following reliefs:-

"i) That, the learned Trial Court may be directed to decide the civil suit no.1134-A/2023 Smt. Vinodini Bhargav V/s Pradeep Tiwari pending before the 9th Civil Judge Junior Division, Gwalior within one year, in the interest of justice.

ii) Any other suitable direction which this Hon'ble Court deems fit in the fact and circumstances of the case may kindly be passed."

2. The civil suit has been filed in the year 2023. No exceptional circumstance has been pointed out for a direction to decide the same at an early stage. Even otherwise in the light of the judgment passed by the Supreme Court in the case of High Court Bar

Association, Allahabad Vs. State of U.P. and Others decided on 29.02.2024 in Criminal Appeal No.3589/2023, no such direction can be given.

3. Accordingly, the petition fails and is hereby dismissed.

(G. S. AHLUWALIA) JUDGE

AK/-