Deepak Mehta vs M/S Escorts Farms Ramgarh Ltd. And ...
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Uttarakhand High Court

Deepak Mehta vs M/S Escorts Farms Ramgarh Ltd. And ... on 8 April, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

     HIGH COURT OF UTTARAKHAND AT NAINITAL
                  Writ Petition No. 937 of 2025 (M/S)

Deepak Mehta                                              ..........Petitioner

                                     Versus

M/S Escorts Farms Ramgarh Ltd. and others .......... Respondents

Present :   Mr. Shivanand Bhatt, Advocate for the petitioner.


                                  JUDGMENT

Hon'ble Ravindra Maithani, J. (Oral)

The petitioner seeks directions that the Civil Suit No.56

of 2024, Deepak Mehta Vs. M/S Escorts Farms Ramgarh Ltd. and

others along with the pending temporary injunction application be

decided as expeditiously as possible.

2. Heard learned counsel for the parties and perused the

record.

3. On the last date, the Court had required learned

counsel for the petitioner to file temporary injunction application

that has been filed in the suit. Now, it has been filed.

4. In fact, it is surprising to note that in order-sheet of the

case, when the matter was registered on 29.05.2024, no reference

has been made to the temporary injunction application. The case is

fixed for Written Statement/ issues. This Court believes that the

court below shall take note of what the Court has observed herein.

5. 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.

6. 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.

7. With the above observation, the writ petition stands

disposed of accordingly.

(Ravindra Maithani, J.) 08.04.2025 Sanjay