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Nitesh Sharma vs Sakshi Kapoor

Uttarakhand High Court · Decided on 2 April 2025 · Citation: (2025) 04 UK CK 0742

HON’BLE JUDGES
Ravindra Maithani, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition No. 785 Of 2025 (M/S)
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Judgment

7 paragraphs · 170 words

Ravindra Maithani, J

1.

Defects ignored.

2.

The petitioner seeks directions for expeditious disposal of O.S. No.980 of 2019, Nitesh Sharma vs. Sakshi Kapoor, pending in the court of Principal Judge, Family Court, Dehradun.

3.

Heard learned counsel for the parties and perused the record.

4.

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.

5.

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.

6.

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