SANDEEP KUMAR TEKRIWAL Vs KAMLA DEVI(D) THR. LRS.
Bench: DALVEER BHANDARI,DEEPAK VERMA, , ,
Case number: C.A. No.-002252-002252 / 2002
Diary number: 20199 / 2001
Advocates: PRASHANT KUMAR Vs
E. C. AGRAWALA
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.2252 OF 2002
SANDEEP KUMAR TEKRIWAL & ANR. APPELLANTS
VERSUS
KAMLA DEVI(D) THR. LRS. RESPONDENTS
O R D E R
We have heard learned counsel for the parties.
The Suit, being Suit No.259/1992, filed by the appellants
herein i.e. Sandeep Kumar Tekriwal and another is pending before the
Civil Judge, Gorakhpur, Uttar Pradesh for almost two decades. In
the facts and circumstances of this case, we deem it appropriate to
request the learned Civil Judge to dispose of the Suit as
expeditiously as possible, uninfluenced by any observations made by
the High Court.
Another Suit, being Suit No.125/1989 shall also be
disposed of along with Suit No.259/1992 as expeditiously as
possible. In view of this order, the impugned judgment of the High
Court is set aside and the appeal is disposed of with no order as
to cost.
...................J. (DALVEER BHANDARI)
...................J. (DEEPAK VERMA)
NEW DELHI; 13TH APRIL, 2011