Punjab-Haryana High Court
Mahender Singh vs M/S Cj Darcl Logistics Ltd. And Others on 3 February, 2025
Author: Vikas Bahl
Bench: Vikas Bahl
Neutral Citation No:=2025:PHHC:015239
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
130 CR-691-2025
Date of Decision: 03.02.2025
Mahender Singh ..... Petitioner
Versus
M/s CJ DARCL Logistics Ltd. and others ..... Respondents
CORAM: HON'BLE MR. JUSTICE VIKAS BAHL
Present: Mr. Ankur Dua, Advocate for the petitioner.
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VIKAS BAHL, J (ORAL)
1. This is a civil revision petition filed under Article 227 of the Constitution of India for expeditious trial and disposal of the application dated 08.11.2021 under Order 1 Rule 10 CPC.
2. Learned counsel for the petitioner has submitted that in the present case, the petitioner has filed an application dated 08.11.2021 under Order 1 Rule 10 CPC and reply to the same has also been filed on 14.12.2022 by the plaintiffs who would be contesting the said application. It is submitted that although the other respondents have also been served but they would not be the relevant parties for deciding such application and thus, it is prayed that the trial Court be directed to decide the said application dated 08.11.2021 in a time bound manner, as expeditiously as possible.
3. Keeping in view the above said facts and circumstances of the case, the present petition is disposed of with a request to the trial Court, to decide the application dated 08.11.2021, as expeditiously as possible, in accordance with law.
(VIKAS BAHL)
03.02.2025 JUDGE
D.Bansal
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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