Subhash Kumar vs Sanjay Kumar Garg
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Uttarakhand High Court

Subhash Kumar vs Sanjay Kumar Garg on 27 March, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

     HIGH COURT OF UTTARAKHAND AT NAINITAL

            Writ Petition No. 910 of 2025 (M/S)
Subhash Kumar                                       ..........Petitioner

                                   Vs.

Sanjay Kumar Garg                                   ..... Respondent
Present :   Mr. Rajveer Singh, Advocate for the petitioner, through video
            conferencing.


                              JUDGMENT

Hon'ble Ravindra Maithani, J. (Oral)

The petitioner seeks directions for expeditious

disposal of Original Suit No.241 of 2021, Sanjay Kumar

Garg Vs. Susheel Kumar and Others, pending in the court

of I Additional Civil Judge, Roorkee, District Haridwar.

2. Heard learned counsel for the petitioner 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 shall 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.) 27.03.2025 Ravi Bisht