Allahabad High Court
Shweta Pandey vs State Of U.P. And 2 Others on 18 March, 2021
Author: Vivek Varma
Bench: Vivek Varma
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 79 Case :- APPLICATION U/S 482 No. - 6887 of 2021 Applicant :- Shweta Pandey Opposite Party :- State Of U.P. And 2 Others Counsel for Applicant :- Pankaj Srivastava,Neeraj Srivastava Counsel for Opposite Party :- G.A. Hon'ble Vivek Varma,J.
Heard learned counsel for the applicant and Nikhil Chaturvedi, learned A.G.A. for the State. Perused the records.
By means of this Application, under Section 482 of Cr.P.C., applicant has invoked the inherent jurisdiction of this Court, for a direction to the court below, i.e., Additional Court No.3, Kanpur Nagar to decide the Complaint Case No. 1946 of 2019 (Shweta pandey vs. Trackones Communication) under Section 138 N.I. Act, P.S. Swaroop Nagar, District Kanpur Nagar.
Expeditious disposal of a case is the right of every litigant and it is expected from every court to endeavour to dispose of a case pending before it, as expeditiously as possible, without granting unnecessary adjournment to any of the parties. Therefore, the court below is directed to make all possible efforts to decide the aforesaid case expeditiously in accordance with law, without giving unnecessary adjournment to either of the parties provided that there is no legal impediment.
With the aforesaid direction, this application is finally disposed of.
Order Date :- 18.3.2021 S.S.