Gopalgiri & Others vs Unknown
2021 Latest Caselaw 1554 UK

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                                      WPMS No.946 of 2021

                                      Hon'ble Sharad Kumar Sharma, J.

(Via Video Conferencing)

Mr. Himanshu Pal, Advocate for the petitioner.

A suit was instituted by the plaintiff on 16.10.2011, before the Court of District Judge, Haridwar, being Suit No.03 of 2015 Sri Mahant Gopalgiri & others vs. Bhagwan Radhakrishna Trust & others; in which the present petitioner has been impleaded as plaintiff no.2.

The present writ petition has been confined for the relief by way of an appropriate direction to the Court of Ist Additional District and Sessions Judge, Haridwar to decide the aforesaid Suit No.03 of 2015 Sri Mahant Gopalgiri & others vs. Bhagwan Radhakrishna Trust & others, as expeditiously as possible, without giving unnecessary adjournments to any of the parties to the proceedings.

Having considered the age of litigation, this writ petition is being disposed of with a request to the court of Ist Additional District & Sessions Judge, Haridwar; to decide the aforesaid suit as expeditiously as possible but not later than nine months from the date of production of certified copy of this judgment and would ensure not to give any unnecessary adjournments to either of the parties to the proceedings.

However, this direction given to the learned trial court to decide the aforesaid suit expeditiously, within the aforesaid period would obviously be exclusive of the period of restrictions of the proceedings, which has been imposed by the High Court, on account of the pandemic situation.

Subject to the above, the writ petition stands disposed of.

(Sharad Kumar Sharma, J.) 22.04.2021 Arti