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Harvinder Singh vs Ravindra Kumar
2026 Latest Caselaw 2742 UK

Citation : 2026 Latest Caselaw 2742 UK
Judgement Date : 7 April, 2026

[Cites 1, Cited by 0]

Uttarakhand High Court

Harvinder Singh vs Ravindra Kumar on 7 April, 2026

Author: Alok Kumar Verma
Bench: Alok Kumar Verma
                                                   2026:UHC:2445



     IN THE HIGH COURT OF UTTARAKHAND
                AT NAINITAL

THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA
                     7th APRIL, 2026

       WRIT PETITON NO. 801 of 2026 (M/S)

Harvinder Singh, aged about 58 years              .....Petitioner

                             Versus

Ravindra Kumar, aged about 60 years            ....Respondent



Counsel for the Petitioner    :       Mrs. Indu Sharma,
                                      Advocate.


Hon'ble Alok Kumar Verma,J.

This Writ Petition has been filed under Article

227 of the Constitution of India with the following

prayers:-

"(i) Expedite the proceedings of suit no.336

of 2019 pending before the learned Civil

Judge (S.D.), Roorkee, District Haridwar as

expeditiously as possible or within the time

framed by the Hon'ble Court.

(ii) Issue any other order or direction which

this Hon'ble Court may deem fit and proper in

the circumstances of the case.

(iii) Award cost of the petition."

2. Heard Mrs. Indu Sharma, learned counsel for

2026:UHC:2445 the petitioner - plaintiff.

3. Mrs. Indu Sharma, Advocate, appearing for

the petitioner submitted that the petitioner has filed the

Suit No.336 of 2019 for specific performance. The said

case has been pending since 2019, while issue no. 3

and issue no. 4 have not been decided yet.

4. Having heard, the learned Civil Judge (Senior

Division), Roorkee, District Haridwar is directed to

make an endeavour to decide the Suit No.336 of 2019

as expeditiously as possible, as per law, without

granting any unnecessary adjournment to the parties.

5. The writ petition is disposed of accordingly.

6. It is made clear that this Court has not

expressed any opinion on the merit of the case.

___________________ ALOK KUMAR VERMA, J.

Date: 07.04.2026 Pant

 
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