Govind And Others vs Unknown
2023 Latest Caselaw 1197 UK

                      Office Notes,
                   reports, orders or
SL.                  proceedings or
         Date                                       COURT'S OR JUDGES'S ORDERS
No                   directions and
                    Registrar's order
                    with Signatures
      28.04.2023                        WPMS No. 1228 of 2023
                                        Hon'ble Sharad Kumar Sharma, J.

Mr. Xshitij Sah, Advocate, for the petitioner.

The present petitioner is a defendant in Suit No. 237 of 2013, Radha Govind and others Vs. Swami Anant Das, which is pending consideration before the Court of Civil Judge (Junior Division), Haridwar.

A direction has been sought for an expeditious disposal of the aforesaid suit.

Considering the age of the suit, since having been instituted in 2013, the same is being directed to be decided as expeditiously as possible, but not later than 9 months from the date of production of the certified copy of this order.

It goes without saying, that the expeditious disposal may not be construed to override the adherence of procedure, as it has been contemplated in para 18 of the judgment, rendered by the Hon'ble Apex Court in the matters of K.P. Sudhakaran and another Vs. State of Kerala and others, as reported in 2006 (5) SCC 386.

Subject to the aforesaid, the writ petition would stand disposed of.

(Sharad Kumar Sharma, J.) 28.04.2023 Mahinder/