Court No. - 18
Case :- MATTERS UNDER ARTICLE 227 No. - 7041 of 2018 Petitioner :- Jaiveer Singh Respondent :- Civil Judge (Senior Division) Kairana District Shamli And 6 Others Counsel for Petitioner :- Sunder Singh
Hon'ble Mahesh Chandra Tripathi,J.
Heard learned counsel for the applicant.
In view of the order, which is proposed to be passed, notices need not go to the private respondents.
The applicant has approached this Court to expedite the proceedings of Original Suit No.133 of 2013 (Jaiveer Singh vs. Rajkumar (now dead) and others) pending before learned Civil Judge (Senior Division) Kairana, Muzaffar Nagar (Shamli).
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 expedite the proceeding of pending Original Suit No.133 of 2013 (Jaiveer Singh vs. Rajkumar (now dead) and others) and conclude the same, in accordance with law without granting unnecessary adjournment to either of the parties, except upon payment of cost.
Order Date :- 19.9.2018 RKP
Neutral Citation No. - 2018:AHC:151040
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