Society vs Unknown
2021 Latest Caselaw 834 UK

WPMS No. 573 of 2021
Hon'ble Sharad Kumar Sharma, J.

Mr. Gaurav Kandpal, Advocate for the petitioner.

Mr. Gajendra Tripathi, Brief Holder for the State of Uttarakhand.

Mr. Siddhartha Jain, Advocate for respondent No. 2.

The petitioner, who is 75 years of age and a senior citizen, has prayed for that the Original Suit No. 253 of 2016, Mahashakti Education Society Vs. The Registrar, Firms Societies and Chits, Dehradun, which is pending before the Court of learned Addl. Civil Judge (Senior Division) VIII, Dehradun, may be directed to be decided expeditiously.

Considering the innocuous prayer made in the Writ Petition, and in particular the prayer to the effect that the petitioner happens to be a senior citizen, who claims himself to be the President of the plaintiff society, has sought direction for expeditious disposal.

This Writ Petition would stand disposed of with the request to the Court of learned Addl. Civil Judge (Senior Division) VIII, Dehradun, to decide the aforesaid Suit No. 253 of 2016, Mahashakti Education Society Vs. The Registrar, Firms Societies and Chits, Dehradun, as expeditiously as possible, but not later than nine months from the date of production of certified copy of this judgment.

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

(Sharad Kumar Sharma, J.) Dated 10.03.2021 Shiv