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Judgment
Rajendra Kumar, J
This petition under Article 227 of the Constitution of India has been filed by the petitioner with the following prayer:-
"1. That, in the light of frequent adjournment the order Annexure P/1 and P/2 may kindly be quashed and the trial court/labour court No.2, Gwalior be directed to decide the petitioner application Annexure P/4 case No.134/2019 within the stipulated time period of three month so the petitioner may get justice.
That, cost of this litigation may also be awarded.
Any other relief which this Hon'ble Court deem fit in the fascts and circumstances of the case may kindly be granted to the petitioner."
It has been submitted on behalf of the petitioner that application under Section 33 C-2 of the Industrial Dispute Act, 1947 filed by the petitioner pending before the Labour Court No.2, Gwalior in Case No.134/2019/I.D.Act/Misc. has been pending more than five years but Court below is not taking any interest to decide the case.
It is commonly known that each and every Court of the country is burdened with number of cases and this Court is not aware about the pendency of the cases in the Court concerned. Thus, it will not be proper to tie the Court concerned to decide the case within the specified period, but on the other hand case cannot be kept pending for an uncertain period.
5 . Having regard to the submissions made by learned counsel for the petitioner and considering the facts and circumstances of the case, it is directed that the Trial Court shall make all endeavours to decide the case expeditiously, outer limit of which, shall be 09 months.
The petition is finally disposed of accordingly.