WPMS/811/2023
2023 Latest Caselaw 777 UK

      IN THE HIGH COURT OF UTTARAKHAND
                  AT NAINITAL

        THE HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI

               WRIT PETITION (M/S) NO. 811 OF 2023

                             22ND MARCH, 2023

Between:

Baldev Singh                               ......          Petitioner

and

Shamsher Bahadur & others                  ......         Respondents



Counsel for the petitioner       :   Mr. Himanshu Pal, learned counsel

Counsel for the respondent       :   --


The Court made the following:

JUDGMENT:

The present petition has been preferred by the

petitioner, under Article 227 of the Constitution of India,

to seek expedited disposal of Original Suit No. 195 of

2013, titled 'Shamsher Bahadur Vs Baldev Prasad &

others', pending in the court of the Civil Judge (Jr. Div.),

Dehradun, wherein the petitioner is the defendant.

2) The petitioner is 73 years of age, and the

respondents / plaintiffs are enjoying interim protection

granted by the trial court.

3) Considering that the suit has been pending for

10 years now, and the petitioner is 73 years old, I

dispose of this petition with a direction to the trial court

to expedite the hearing of the suit, and dispose the same

of, within nine months from the date a certified copy of

this order is served upon the court. Neither party shall

seek, nor be granted any undue adjournments by the

trial court. A copy of this order shall be served by the

petitioner on the respondents through recorded delivery

within two weeks. It is made clear that the Court has

not examined the merit of the case of either party.

________________ VIPIN SANGHI, C.J.

Dt: 22nd MARCH, 2023 Negi