Citation : 2021 Latest Caselaw 3488 UK
Judgement Date : 6 September, 2021
IN THE HIGH COURT OF UTTARAKHAND
AT NAINITAL
ON THE 6TH DAY OF SEPTEMBER, 2021
BEFORE:
HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI
Writ Petition (M/S) No. 1767 of 2021
BETWEEN:
Smt. Sita Kumari. ....Petitioner
(By Mr. Siddhartha Singh, Advocate)
AND:
Smt. Veena Devi & another. ...Respondents
(By Mr. Rahul Consul, Advocate)
JUDGMENT
Petitioner is defendant in Original Suit No. 505 of 2009 pending before Civil Judge (Senior Division), Dehradun. According to the petitioner, she has also filed counter claim in the said suit.
2. Since the said suit is pending for last about 12 years, therefore, petitioner has approached this Court, seeking a direction to the Court concerned to expedite hearing of the aforesaid suit.
3. Having regard to the fact that the suit was filed in the year 2009, Writ Petition is disposed of with a request to learned Court
concerned to expedite hearing of the Original Suit No. 505 of 2009 and make endeavour to decide the same, as early as possible, preferably within 18 months from the date of production of certified copy of this order, without granting any unnecessary adjournment to either of the parties.
(MANOJ KUMAR TIWARI, J.) Navin
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