Shri Shiv Pratap Singh vs The Executive Manager
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Uttarakhand High Court

Shri Shiv Pratap Singh vs The Executive Manager on 11 March, 2026

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                                                    2026:UHC:1577



  IN THE HIGH COURT OF UTTARAKHAND
             AT NAINITAL

THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA
                    11TH MARCH, 2026

       WRIT PETITON NO.525 of 2026 (M/S)

Shri Shiv Pratap Singh                            .....Petitioner

                             Versus

The Executive Manager, Ashoka Foam,
106-8, Opposite Mission Hospital, Civil
Lines, Bareilly, Uttar Pradesh.         ....Respondent



Counsel for the Petitioner    :       Mr. Ajay Joshi, 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) Direct the learned State Consumer Dispute Redressal Commission, Uttarakhand at Dehradun to hear and decide the First Appeal No. 71 of 2023, The Executive Manager, Ashoka Foam, pending before it as expeditiously as possible preferably within the time bound manner;

(ii) Pass any such other orders granting relief in favour of the Petitioner which this Hon'ble Court may deem fit in the facts and circumstances of the case; and,

(iii) Award the costs of this petition."

2026:UHC:1577

2. Heard Mr. Ajay Joshi, learned counsel for the

petitioner.

3. Mr. Ajay Joshi, Advocate submitted that the

said appeal was admitted on 16.05.2023, and, the

matter is fixed for arguments.

4. In the facts and circumstances of the case,

the State Consumer Disputes Redressal Commission,

Uttarakhand is requested to make an endeavor to

decide the Appeal (First Appeal No. 71 of 2023) at an

early date.

5. The present writ petition [(No.525 of 2026

(M/S)] 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: 11.03.2026 JKJ/Pant