Citation : 2023 Latest Caselaw 3008 Raj/2
Judgement Date : 3 August, 2023
[2023:RJ-JP:16468]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 11594/2019
Kamlesh W/o Pappu Singh, R/o Mohalla Khatiwara, Near Panjab
National Bank, Bahadarpur, Tehsil And District Alwar, Rajasthan.
----Petitioner
Versus
Ujagar Singh S/o Lal Singh, R/o Mohalla Khatiwara, Near Panjab
National Bank, Bahadarpur, Tehsil And District Alwar, Rajasthan.
----Respondent
For Petitioner(s) : Mr. Gajender Singh Rathore For Respondent(s) :
HON'BLE MR. JUSTICE GANESH RAM MEENA
Judgment / Order
03/08/2023
1. The petitioner has filed the present writ petition in the year
2019 with the prayer to issue direction the Court below to decide
the appeal No.5/2018 as early as possible, pending before the
Additional District and Sessions Judge No.1, Alwar.
2. Counsel for the petitioner submits that the appeal is still
pending and the next date before the appellate Court is
27.09.2023. Counsel further submits that the appeal is pending
since long and therefore, some direction be issued to the appellate
Court to decide the Appeal No.5/2018 expeditiously.
3. Taking into consideration the submissions made by counsel
for the petitioner and also the period of pendency of the appeal,
this Court deems it just and proper to direct the Additional District
& Sessions Judge No.1, Alwar to decide the Appeal No.5/2018
[2023:RJ-JP:16468] (2 of 2) [CW-11594/2019]
expeditiously and preferably within four months from the date of
production of certified copy of this order.
4. Accordingly, the present writ petition is disposed of.
5. Since the main petition has been disposed of, all pending
application/s, if any, also stands disposed of.
(GANESH RAM MEENA),J
ARTI SHARMA/48
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