Dr. Subhash Vijayran vs Dr. Sreenivas Madireddy & Anr.

A suit was filed by respondent No.1 Dr. Sreenivas Madireddy and, according to petitioner, who is defendant No.1 in such suit, the learned Trial Court suo moto rejected the abovesaid suit on 18.03.2023.

Feeling aggrieved, the plaintiff filed an appeal which was registered as RCA DJ No.52/2023. Though, the petitioner herein i.e. Dr. Subhash Vijayran is one of the respondents in the abovesaid appeal, the limited request made by him is to the effect that the learned First Appellate Court may be requested to decide the abovesaid appeal as expeditiously as possible. He submits that the appeal was filed in the year 2023 and is still pending adjudication.

Learned counsel for respondent No.2 (defendant No.2 before the learned Trial Court) appears on advance notice.

However, there is no representation from the side of respondent No.1/plaintiff.

It is settled position of law that the Constitutional Courts, generally, refrain from passing any time-bound directions to the Courts for expeditious disposal of any such matter pending before them and that such power needs to be exercised only under exceptional circumstances.

The next date before the learned First Appellate Court is stated to be 04.08.2025 and since only legal aspect is involved in the appeal and there is no requirement of any factual discussion, the present petition is disposed of with request to learned First Appellate Court to make best endeavour to decide the abovesaid appeal, as expeditiously as possible.

Petitions stands disposed of in aforesaid terms.