Karnataka High Court
M R Narayan vs Mr Madhusudhan on 6 January, 2014
1
IN THE HIGH COURT OF KARNATAKA, AT BANGALORE
DATED THIS THE 6TH DAY OF JANUARY 2014
BEFORE
THE HON'BLE MR.JUSTICE H.BILLAPPA
W.P.No.262/2014 (GM-CPC)
BETWEEN:
M.R.Narayan,
S/o.M.N.Rajagopal,
Aged about 64 years,
No.768, 34th Cross,
9th Main, 4th Block,
Jayanagar,
Bangalore - 560 011 ...PETITIONER
(By Sri.Arjun.R.Khot for M.R.Narayan & Co.,)
AND:
Mr.Madhusudhan,
S/o.N.Mukund Rao,
Aged about 41 years,
Carrying on business at
Old No.4, New No.89,
Ground Floor, 9th Main,
4th Block, Jayanagar,
Bangalore - 560 011.
Also residing at
No.14, 10th Main,
26th Cross,
2
BSK II Stage,
Bangalore - 560 070. ...RESPONDENT
*****
This W.P. is filed under Articles 226 and 227 of the
Constitution of India praying to direct the Trial Court i.e.,
43rd Addl. City Civil and Sessions Judge to expedite the Trial
of the suit bearing No.7738/2007 within a reasonable time
that may be fixed by this Hon'ble Court.
This petition coming on for Preliminary Hearing this
day, the Court made the following:-
ORDER
Heard the learned counsel for the petitioner.
2. In this writ petition under Articles 226 and 227 of the Constitution of India, the petitioner has sought for writ of mandamus directing the Trial Court to expedite the matter in O.S.No.7738/2007.
3. This Court in W.P.No.6411/2011 has already directed the Trial Court to expedite the matter provided the parties co-operate in disposal of the matter. The grievance of the petitioner is, inspite of direction by this Court, the trail is not expedited. All that this Court can do is to direct 3 the Trial Court to dispose of the matter keeping in view the direction already given in W.P.No.6411/2011.
With the above observation, the writ petition is disposed of.
Sd/-
JUDGE.
Bss.