AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
6 paragraphs · 183 wordsRavindra Maithani, J
By means of this petition, the petitioner seeks directions that the Complaint Case No. (New) 4101 of 2022 and Old Case No.660 of 2019, Naushad Vs. Surendra Kumar, pending in the court of Judicial Magistrate II, Roorkee, Distract Haridwar (“the case”), be decided expeditiously within a stipulated time, as may be fixed by the Court.
Heard learned counsel for the petitioner and perused the record.
It is the case of the petitioner that even after service of notice, the respondent did not turn up before the court and the respondent is unnecessarily delaying the proceedings.
This Court has no data as to what is the number and type of cases that are pending before the court concerned. Therefore, direction to decide the case in a particular period may, perhaps, not be given. However, this Court has no doubt that the courts make all endeavour to decide the cases as expeditiously as possible, as per pendency and priority of the cases in a particular court.
With the above observation, the C528 petition stands disposed of, accordingly.