WPMS/1606/2021
2021 Latest Caselaw 3095 UK

 IN THE HIGH COURT OF UTTARAKHAND
                       AT NAINITAL
          ON THE 13TH DAY OF AUGUST, 2021
                            BEFORE:
   HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI
        WRIT PETITION (M/S) NO. 1606 OF 2021
BETWEEN:

Smt. Shashi Gupta @
Nisha Maheshwari                              ... Petitioner
         (By Mr. Mayank Joshi and Mr. Aditya Singh, Advocates)

AND:
Vivek & others                                ... Respondents
         (There is no representation for the respondents)

                          JUDGMENT

1. Petitioner is defendant in Original Suit No. 493 of 2019, which is pending in the court of 3rd Additional Civil Judge (S.D.), Dehradun.

2. By means of this writ petition, petitioner has sought a direction to the court concerned for expediting hearing of the said suit, within some specific time frame.

3. Having regard to the nature of relief claimed in the suit, this Court is not inclined to fix any time frame. However, in the interest of justice, learned trial court is requested to make endevaour to decide the suit, as early as possible, without granting any unnecessary adjournment to the parties.

(MANOJ KUMAR TIWARI, J.) Aswal