CourtKutchehry.com
High CourtsSingle Bench

Sandeep Jindal vs Girvir Singh Rawat And Others

Uttarakhand High Court · Decided on 5 April 2025 · Citation: (2025) 04 UK CK 0773

HON’BLE JUDGES
Ravindra Maithani, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition No. 846 Of 2025 (M/S)
Ask AI about this case

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 · 172 words

Ravindra Maithani, J

1.

The petitioner seeks directions for expeditious disposal of Misc. Civil Appeal No.114 of 2023, Shri Sandeep Jindal vs. Shri Girvir Singh Rawat and other, pending in the court of District Judge, Dehradun.

2.

Heard learned counsel for the parties and perused the record.

3.

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.

4.

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.

5.

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