Islamiya Education Trust vs Neeraj Jayaswal And Others

Ravindra Maithani, J

The petitioner seeks directions to expedite an application no.6c2 (Interim Injunction) in O.S. No.283 of 2024, Islamiya Education Trust Vs. Neeraj and others, pending in the court of Civil Judge (Jr. Div.), Vikasnagar, District Dehradun.

Heard learned counsel for the parties and perused the record.

Learned counsel for the petitioner would submit that the petitioner filed a suit, in which, an interim relief application has been filed, but it has yet not been decided and, if it is delayed, the purpose of filing the suit would frustrate.

Generally, the Court may not issue directions for expeditious disposal. Cases may not be expedited on mere filing of a petition. Cases are prioritized and listed according to the pendency of cases in a particular court. Simply because some litigant approaches this Court, a case may not be prioritized. This is one aspect of the matter. Another aspect of the matter is that every case needs expeditious disposal. But then, as stated, cases are prioritized based on the age of the cases, position of the parties, etc.

In the instant case, the dates have been adjourned merely on filing of the application by the respondents. Surprisingly, on 17.03.2025, the court passed the following order:-

“File presented. Called out. Learned counsel for the plaintiff is present. List on 19.04.2025 for objections on the Written Statements.”

This Court is unable to comprehend, as to why the matter was adjourned on that date. It is really adjourning the matter in a routine manner. The Court does not want to comment further.

This Court has no doubt that the court concerned should make endeavour to decide cases pending in the court as expeditiously as possible, as per priority and pendency of the cases in that court.

With the above observation, the writ petition stands disposed of accordingly.