Allahabad High Court
Pratibha Pandey And Another vs Sindhu Dubey And Another on 25 June, 2020
Author: Mahesh Chandra Tripathi
Bench: Mahesh Chandra Tripathi
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 71 Case :- MATTERS UNDER ARTICLE 227 No. - 2275 of 2020 Petitioner :- Pratibha Pandey And Another Respondent :- Sindhu Dubey And Another Counsel for Petitioner :- Dharmendra Pratap Singh Hon'ble Mahesh Chandra Tripathi,J.
Heard learned counsel for the petitioners.
In view of the order, which is proposed to be passed today, notices need not go to the private respondent.
The petitioners have approached this Court to expedite the application under Order 39 Rule 1 & 2 of the C.P.C. pending in Original Suit No. 371 of 2020 (Smt. Pratibha Panday & another vs. Smt. Sindhu Dubey and another) before the Civil Judge (Junior Division), Kanpur Nagar.
The Hon'ble Supreme Court in M/s Shiv Cotex Versus Tirgun Auto Plast P. Ltd and others, 2011 (89) ALR 232, has made the following observations:-
".................It is high time that courts become sensitive to delays in justice delivery system and realize that adjournments do dent the efficacy of judicial process and if this menace is not controlled adequately, the litigant public may lose faith in the system sooner than later. The Courts, particularly Trial Courts, must ensure that on every date of hearing, effective progress takes place in the suit."
Considering the above, this petition stands disposed of with the direction upon the Court concerned to consider and decide the application under Order 39 Rule 1 & 2 pending in aforesaid Suit, in accordance with law, as expeditiously as possible without granting unnecessary adjournment to either of the parties, except upon payment of substantial cost.
The party shall file computer generated copy of such order downloaded from the official website of High Court Allahabad, self attested by the petitioners alongwith a self attested identity proof of the said persons (preferably Aadhar Card) mentioning the mobile number to which the said Aadhar Card is linked.
The court concerned shall verify the authenticity of such computerised copy of the order from the official website of High Court Allahabad and shall make a declaration of such verification in writing.
Order Date :- 25.6.2020 A.K.Srivastava