Uttarakhand High Court
Deepak Agarwal & Others vs Mahesh Agarwal & Others on 14 October, 2014
Author: Alok Singh
Bench: Alok Singh
WPMS No. 2338 of 2014 Hon'ble Alok Singh, J.
Mr. Neeraj Garg, Advocate for the petitioners. Mr. Neeraj Garg, learned counsel for the petitioners submits that O.S. No. 257 of 2010 is pending disposal for the last four years and every time is being adjourned on one ground or another, therefore, learned Trial Court be directed to decide the suit within such time as this Court may deem fit.
Without expressing any opinion on the merit of the case, present petition thus stands disposed of with the request to learned 5th Additional District Judge, Dehradun to explore every possibility to decide O.S. No. 257 of 2010 (Deepak Agarwal and others vs. Mahesh Agarwal and others) preferably within 18 months from the date copy of this order is communicated to the learned Trial Judge.
Learned Trial Court is further requested not to grant any unnecessary adjournment to either of the parties.
(Alok Singh, J.)
Deepak 14.10.2014