Gulshan Kumar @ Gulshan Rai Kaura And Another vs Naval Kishore Kaura And Another

Meenakshi I. Mehta, J

By filing the instant revision-petition under Article 227 of the Constitution of India, the petitioners-plaintiffs have sought the indulgence of this Court for the issuance of the direction to learned Additional District Judge, Ludhiana (for short ‘the Lower Appellate Court’) to decide Civil Appeal No.908 of 2018 titled as “Nawal Kishore and another Vs. Gulshan Rai Kaura and another”, in a time-bound manner, while averring that the above-said Civil Appeal had been preferred by the respondent-defendant No.1 in the year 2018 but it has not yet been decided.

However, it is worth-while to mention here that at the time of assisting the Court at the preliminary stage, in the present revision-petition, learned counsel for the petitioners-plaintiffs have restricted their prayer to the issuance of direction to the Lower Appellate Court to decide the afore-mentioned Civil Appeal, at the earliest possible.

Keeping in view the above-discussed limited prayer as made by learned counsel for the petitioners-plaintiffs and also the fact that the afore-referred Civil Appeal is pending adjudication for the last almost six (6) years and without commenting or expressing any opinion on the merits thereof, the revision-petition in hand is hereby disposed of with a direction to the concerned Lower Appellate Court to decide the Civil Appeal under reference, in accordance with law, as expeditiously as possible.