Uttarakhand High Court
Smt Sudesh Saini vs Additional Civil Judge S.D. Roorkee And ... on 1 December, 2015
Author: U.C.Dhyani
Bench: U.C.Dhyani
WPMS No. 2987 of 2015 Hon'ble U.C.Dhyani, J.
Mr. Rajendra Singh Azad, Advocate, present for the writ petitioner.
Present writ petition has been filed by the petitioner with the prayer to command the respondent no.1/ learned Additional Civil Judge (S.D.), Roorkee, District Haridwar, to decide the Original Suit No. 24 of 2009, Smt. Sudesh Saini vs. Jogindra Kumar, under Order 37 C.P.C., pending in the above said Court, as expeditiously as possible.
Considering the prayer of the petitioner, notice is not being sent to the private respondent, inasmuch as, it does not lie in one's mouth to say that any lis pending in any court should not be decided at the earliest possible date.
It is stated by learned counsel for the petitioner that above said proceedings are pending since the year 2009 and there has not been any substantial progress in the disposal of the said suit.
Looking at the record of the case, writ petition is disposed of by requesting the learned Additional Civil Judge (S.D.), Roorkee, District Haridwar, to make an endeavour to decide the above said Original Suit No. 24 of 2009, at an early date.
(U.C.Dhyani, J.) 01.12.2015 Kaushal