Deepak Agarwal vs Gaurav Lamba And Others
2026 Latest Caselaw 1803 UK

Uttarakhand High Court

Deepak Agarwal vs Gaurav Lamba And Others on 11 March, 2026

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                                                      2026:UHC:1576

     IN THE HIGH COURT OF UTTARAKHAND
                AT NAINITAL
      THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA
                       11th MARCH, 2026
           WRIT PETITION NO.557 OF 2026 (M/S)

Deepak Agarwal                                   .....Petitioner

                             Versus

Gaurav Lamba and Others                         .....Respondents


Counsel for the Petitioner   :       Mr. Rajendra Arya, 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 a writ, order or direction, directing the Court of Learned Judge Small Cause Courts/2nd Additional District Judge, Dehradun to decide and conclude the proceedings of SCC Suit No. 30 of 2025, Deepak Agarwal Vs. Gaurav Lamba & others, very very expeditiously, within the stipulated time, which this Hon'ble court deem fit and proper in facts and circumstances of the case.

(II) Issue any other order or direction which this Hon'ble High Court may deem fit and proper in the facts and circumstances of the case.

(III) To award cost of the petition to the Petitioner."

2. Heard Mr. Rajendra Arya, learned counsel for

the petitioner.

3. Mr. Rajendra Arya, Advocate, appearing for

the petitioner-plaintiff submitted that the said case is

fixed for final hearing.

4. In view of the facts and circumstances of the

case, the learned Judge, Small Cause Court/ IInd

2026:UHC:1576 Additional District Judge, Dehradun is requested to

make an endeavor to decide the said SCC Suit No. 30

of 2025, "Deepak Agarwal Vs. Gaurav Lamba & Others",

expeditiously, as per law, without granting any

unnecessary adjournment to either party.

5. The Writ Petition (WPMS No.557 of 2026) 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 Shiv/