Asset Reconstruction Company ... vs Lokendra Kapil S/O Late Sh. Gyan ...
2023 Latest Caselaw 5560 Raj/2

[2023:RJ-JP:26912]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                S.B. Civil Writ Petition No. 5097/2019

Asset Reconstruction Company (India) Limited, Having Its
Registered Office At The Ruby, 10Th Floor, 29, Senapati Bapat
Marg, Dadar (West) Mumbai And One Of The Office Situated At
Unit No. 404, 3Rd Floor, Shailmar Complex, Church Road, Mi
Road,     Jaipur-302001,        Rajasthan,          Through       Its     Authorised
Signatory Ram Avtar Tavar
                                                                        ----Petitioner
                                     Versus
1.       Lokendra Kapil S/o Late Sh. Gyan Chand Kapil, R/o Plot
         No. H- 15 B, First Floor, Chitranjan Marg, C-Scheme,
         Jaipur.
2.       Nina Kapil W/o Lokendra Kapil, R/o Plot No. H-15B, First
         Floor, Chitranjan Marg, C-Scheme, Jaipur.
3.       Anand Saxena S/o Late Sh. Kanhaitya Lal Saxena, R/o
         Plot No. R-7, Park Saroj, Yudisther Marg, C-Scheme,
         Jaipur.
4.       Magma Fincorp Limited, Having Its Registered Office At
         Magma House 24, Park Street, Kolkata, West Bengal And
         Branch Office No.- 207, And 208, Kamal Ratan Chambers,
         M.i. Road, Jaipur 302001.
                                                                  ----Respondents

For Petitioner(s)          :     Mr. Mohd. Naved
For Respondent(s)          :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

05/10/2023

1. Counsel appearing for the petitioner instead of arguing the

matter on merits, made a limited prayer that the trial Court may

be directed to conclude the suit proceedings pending before it at

the earliest.

[2023:RJ-JP:26912] (2 of 2) [CW-5097/2019]

2. Counsel for the petitioner submits that suit was filed in the

year 2014 and proceedings of the suit has not been concluded so

far.

3. Taking into consideration the period of pendency of the suit,

this Court in the exercise of supervisory powers, directs the Court

of Additional District & Sessions Judge No.13, Jaipur Metropolitan,

Jaipur to decide the Suit No.181/2014; titled as Lokendra Kapil &

Anr. Vs. Anand Saxena & Ors., pending before it, expeditiously.

4. Accordingly, the present writ petition stand disposed of.

5. Since the main petition has been disposed of, all other

pending applications, if any, also stand disposed.

(GANESH RAM MEENA),J

ARTI SHARMA /91

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