Thakardwara Panjbiri Barnala Mohtmim ... vs Vinod Kumar And Ors
2024 Latest Caselaw 6358 P&H

Punjab-Haryana High Court

Thakardwara Panjbiri Barnala Mohtmim ... vs Vinod Kumar And Ors on 20 March, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                  2024:PHHC:040025

                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                         130                                           CR-1795-2024 (O&M)
                                                                       Date of Decision : 20.03.2024


                         THAKARDWARA PANJBIRI BARNALA
                         MOHTMIM MAHANT TARSEM CHAND                                        ....Petitioner

                                                            VERSUS

                         VINOD KUMAR & ORS                                              ....Respondents

                         CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                         Present :      Mr. Munish Garg, 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 Executing Court

concerned to decide the execution application being EXE/1/2019 dated

26.12.2018 in a time bound manner.

2. As per the Dashboard of District Courts, Barnala available on

the website of National Judicial Data Grid, there are 871 such cases pending

before the concerned Court including 10 to 20 years' old cases.

3. 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.

Constitutional Courts may issue directions for the time-

bound disposal of cases only in exceptional

integrity of this judgment/order.

130 CR-1795-2024 (O&M) -2-

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"

4. No exceptional ground is made out in the present case for

issuance of directions to the Court concerned to dispose off the matter in a

time bound manner.

5. In view thereof, the present revision petition is dismissed.

Pending applications, if any, also stand disposed off.

( ALKA SARIN ) 20.03.2024 JUDGE Aman Jain

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

integrity of this judgment/order.