WPMS/1319/2023
2023 Latest Caselaw 1253 UK

                     Office Notes, reports,
SL.                orders or proceedings or
          Date                                                  COURT'S OR JUDGES'S ORDERS
No                 directions and Registrar's
                     order with Signatures


      04.05.2023
                                                WPMS No. 1319 of 2023
                                                Hon'ble Sharad Kumar Sharma, J.

Mr. Rishab Ranghar, Advocate, for the petitioner.

This writ petition has been preferred, seeking a direction to the Court of Civil Judge (Junior Division), Dehradun, District Dehradun, for an expeditious disposal of the Original Suit No. 52 of 2012, Suresh Kumar Vs. Dinesh Kumar and others, as well as Suit No. 366 of 2013, Dinesh Kumar Vs. Suresh Kumar and others.

Looking to the nature of relief, and particularly the period of its pendency, the writ petition would stand disposed of with a request to the Court of Civil Judge (Junior Division), Dehradun, District Dehradun, to decide the aforesaid Suits, as expeditiously as possible, but not later than 9 months from the date of the production of the certified copy of this order.

It goes without saying, that the directives, as issued by this Court for expeditious disposal of the Suits would be within the ambit of the judgment, as it has been 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, particularly as contained therein, in para 18 of the said judgment.

Subject to the aforesaid, the writ petition stands disposed of.

(Sharad Kumar Sharma, J.) 04.05.2023 Mahinder/