Sandeep Jindal vs Girvir Singh Rawat And Others
2025 Latest Caselaw 3563 UK

Uttarakhand High Court

Sandeep Jindal vs Girvir Singh Rawat And Others on 5 April, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

     HIGH COURT OF UTTARAKHAND AT NAINITAL
            Writ Petition No. 846 of 2025 (M/S)
Sandeep Jindal                                          ..........Petitioner

                                     Vs.

Girvir Singh Rawat and others                     ...........Respondents
Present :   Ms. Abhilasha Tomar, Advocate holding brief of Mr. Sandeep Kothari,
            Advocate for the petitioner.



                               JUDGMENT

Hon'ble Ravindra Maithani, J. (Oral)

The petitioner seeks directions for expeditious

disposal of Misc. Civil Appeal No.114 of 2023, Shri

Sandeep Jindal vs. Shri Girvir Singh Rawat and other,

pending in the court of District Judge, Dehradun.

2. Heard learned counsel for the parties and

perused the record.

3. 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.

4. 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.

5. With the above observation, the writ petition

stands disposed of accordingly.

(Ravindra Maithani, J.) 05.04.2025 Sanjay