M/S Shivam Traders vs The Oriental Insurance Company Limited
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Uttarakhand High Court

M/S Shivam Traders vs The Oriental Insurance Company Limited on 27 March, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

     HIGH COURT OF UTTARAKHAND AT NAINITAL

            Writ Petition No. 900 of 2025 (M/S)
M/s Shivam Traders                                         ..........Petitioner

                                      Vs.

The Oriental Insurance Company Limited ... Respondent
Present :   Mr. Neeraj Parihar, Advocate for the petitioner.


                                JUDGMENT

Hon'ble Ravindra Maithani, J. (Oral)

The petitioner seeks directions for expeditious

disposal of Complaint Case No.3303/2021, M/s Shivam

Traders Vs. The Oriental Insurance Company Ltd.,

pending in the court of Isthayi Lok Adalat, Dehradun.

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