Punjab-Haryana High Court

Shree Raghunath Mandir Society Regd vs Ravi Dhand on 3 May, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                    2024:PHHC:061552
                            121
                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                                                                         CR-2713-2024 (O&M)
                                                                         Date of decision : 03.05.2024


                            Shree Raghunath Mandir Society Regd.                            ... Petitioner(s)
                                                               Versus
                            Ravi Dhand                                                   ... Respondent(s)


                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                            Present :    Mr. Madan Gupta, Advocate for the petitioner.


                            ALKA SARIN, J. (ORAL)

1. Prayer in the present revision petition is for issuance of

directions to the Appellate Authority to decide the Rent Appeal bearing

No.80 of 2019 titled as "Ravi Dhand Vs. Shri Raghunath Mandir Society

etc." in a time bound manner.

2. The dashboard of the Court concerned at Ludhiana, available on

the website of National Judicial Data Grid, reveals that there are 4167 Civil

appeals pending before the concerned Court, including Rent Appeals, out of

which 765 are 5 to 10 years old and 868 are 3 to 5 years old.

3. 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.


                                                                                        2024:PHHC:061552

                            CR-2713-2024 (O&M)                                                       -2-

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"

4. No exceptional circumstances have been shown to this Court

for issuance of directions to the Appellate Authority to decide the appeal in a

time bound manner. The present revision petition is accordingly dismissed.

Pending applications, if any, also stand disposed off.




                            03.05.2024                                  ( ALKA SARIN )
                            Yogesh Sharma                                    JUDGE

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

integrity of this order/judgment.