Nitesh Sharma vs Sakshi Kapoor
2025 Latest Caselaw 3510 UK

Uttarakhand High Court

Nitesh Sharma vs Sakshi Kapoor on 2 April, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

     HIGH COURT OF UTTARAKHAND AT NAINITAL
            Writ Petition No. 785 of 2025 (M/S)
Nitesh Sharma                                            ..........Petitioner

                                     Vs.

Sakshi Kapoor                                        ...........Respondent
Present :   Mr. Shankar Aggarwal, Advocate for the petitioner.




                                JUDGMENT

Hon'ble Ravindra Maithani, J. (Oral)

Defects ignored.

2. The petitioner seeks directions for expeditious

disposal of O.S. No.980 of 2019, Nitesh Sharma vs.

Sakshi Kapoor, pending in the court of Principal Judge,

Family Court, Dehradun.

3. Heard learned counsel for the parties and

perused the record.

4. Cases may not be expedited on mere filing of a

petition. Cases are prioritized and listed according to the

pendency of cases in a particular court. Simply because

some litigant approaches this Court, a case may not be

prioritized. This is one aspect of the matter. Another

aspect of the matter is that every case needs expeditious

disposal. But then, as stated, cases are prioritized based

on the age of the cases, position of the parties, etc.

5. This Court has no doubt that the court

concerned should make endeavour to decide cases

pending in the court as expeditiously as possible, as per

priority and pendency of the cases in that court.

6. With the above observation, the writ petition

stands disposed of accordingly.

(Ravindra Maithani, J.) 02.04.2025 Sanjay