Ramniwas vs Sahab Singh And Others
2024 Latest Caselaw 5855 P&H

Punjab-Haryana High Court

Ramniwas vs Sahab Singh And Others on 14 March, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                   2024:PHHC:037257

                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


                        129                                          CR No.1602 of 2024
                                                                     Date of Decision : 14.03.2024


                        Ramniwas                                                         ....Petitioner

                                                          VERSUS

                        Sahab Singh and Others                                        ....Respondents


                        CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                        Present :   Mr. Rahul Sharma-I, Advocate for the petitioner.


                        ALKA SARIN, J. (Oral)

1. The present petition has been filed under Article 227 of the

Constitution of India seeking issuance of a direction to the Civil Judge

(Junior Division), Pataudi, District Gurugram for expeditious and time-

bound disposal of the Civil Suit bearing No.CS/544/2018 titled "Sahab

Singh vs. Ram Niwas etc.".

2. As per the Dashboard of District Courts Gurugram available on

the website of National Judicial Data Grid, 22,155 civil suits are pending

including 603 - 10 to 20 years' old and 3510 - 5 to 10 years' old civil suits.

Further, the Hon'ble Supreme Court in the case titled as High Court Bar

Association, Allahabad Vs. State of U.P. & Ors. [2024 (2) RCR (Civil)

199] has held in para No.37(c) as under :

"37(c) Constitutional Courts, in the ordinary course,

should refrain from fixing a time-bound schedule for the

disposal of cases pending before any other Courts.

integrity of this order/judgment

CR No.1602 of 2024 -2- 2024:PHHC:037257

Constitutional Courts may issue directions for the time-

bound disposal of cases only in exceptional

circumstances. The issue of prioritizing the disposal of

cases should be best left to the decision of the concerned

Courts where the cases are pending"

3. No exceptional ground has been made out in the present case

for issuance of directions to dispose off the matter in a time bound manner.

The present revision petition is, accordingly, dismissed. Pending

applications, if any, also stand disposed off.

( ALKA SARIN ) 14.03.2024 JUDGE jk

NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO

integrity of this order/judgment