Smt. Geeta Kohli And Others ... vs M/S. Shiv Jewellers And Another
2026 Latest Caselaw 3046 UK

Uttarakhand High Court

Smt. Geeta Kohli And Others ... vs M/S. Shiv Jewellers And Another on 16 April, 2026

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                                                2026:UHC:2688



     IN THE HIGH COURT OF UTTARAKHAND
                AT NAINITAL
THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA
                     16TH APRIL, 2026

       WRIT PETITON NO.797 of 2026 (M/S)

Smt. Geeta Kohli and Others                   ....Petitioners

                            Versus

M/s. Shiv Jewellers and Another              ...Respondents


Counsel for the Petitioners   : Mr. V.K. Kohli, Senior
                                Advocate assisted by Mr.
                                Kanti Ram 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) Issue necessary directions to the Ld. District Judge, Dehradun, to decide SCC Case No. 12/2024, Smt. Geeta Kohli and others vs. Shiv Jewellers and another, pending before him preferably within a period of six months or as directed by this Hon'ble Court.

(ii) Order or direction of a suitable nature as this Hon'ble court may deem fit and proper in the circumstances of the present case."

2. Heard Mr. V.K. Kohli, learned Senior Advocate

appearing for the petitioners.

3. Mr. V.K. Kohli, Senior Advocate submitted

that an Application under Section 21 of the Uttar

Pradesh Urban Buildings (Regulation of Letting, Rent

2026:UHC:2688 and Eviction) Act, 1972 (as applicable in the State of

Uttarakhand) was filed by the petitioners. The said case

was withdrawn by them. Thereafter, the said SCC Suit

(No.12 of 2024) has been filed. The SCC Suit is fixed

for hearing.

4. In the facts and circumstances of the case,

learned District Judge, Dehradun is directed to make an

endeavour to decide the SCC Suit No.12 of 2024, "Smt.

Geeta Kohli and Others vs. Shiv Jewellers and Another",

as expeditiously as possible, as per law, without

granting any unnecessary adjournment to either party.

5. With the aforesaid direction, the present Writ

Petition [No.797 of 2026 (M/S)] is disposed of.

6. It is made clear that this Court has not

expressed any opinion on the merit of the case.

___________________ Date: 16.04.2026 ALOK KUMAR VERMA, J. JKJ/Pant