Rajasthan High Court - Jaipur
Rakesh Sachdeva vs Rajeev Sachdeva And Anr on 27 November, 2017
Author: Alok Sharma
Bench: Alok Sharma
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
S.B. Civil Writ Petition No. 20319 / 2017
Rakesh Sachdeva Son of Shri Srawan Kumar Sachdeva, by Caste
Punjabi, Aged About 49 Years, Resident of House No. 70, New
Rajapark, Jaipur, Rajasthan.
----Petitioner
Versus
1. Shri Rajeev Sachdeva Son of Shri Shrawan Kumar Sachdeva,
Resident of House No. 70, New Rajapark, Jawahar Nagar, Jaipur.
2. Smt. Shikha Sachdeva Wife of Shri Rajeev Sachdeva, Resident
of House No. 75, New Rajapark, Jawahar Nagar, Jaipur.
----Respondents
_____________________________________________________ For Petitioner(s) : Mr. Rajdev Tripathi _____________________________________________________ HON'BLE MR. JUSTICE ALOK SHARMA ORDER 27/11/2017 Having heard the counsel for the petitioner-plaintiff (hereafter 'the plaintiff'), I find no ground to interfere with the impugned order dated 4.10.2017 passed by the trial court. To this extent the writ petition is dismissed.
However, so far as the plaintiff has prayed that the suit for permanent and mandatory injunction as also mesne profits laid against the respondents-defendants before the trial court be disposed of expeditiously as it has been pending since 2013, I would direct in the interest of justice that the underlying suit be disposed of by the trial court expeditiously and in any event not later than 18 months from the date of receipt of certified copy of this order.
(2 of 2) [CW-20319/2017] To effectuate this order, the adjournments in the matter shall not be granted by the trial court without just cause and should, when warranted, be by a reasoned order on a proper application being filed to the satisfaction of the trial court. Miscellaneous applications, as filed, be disposed of within three days and when found vexatious or frivolous be visited with requisite cots.
(ALOK SHARMA) J.
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