CHOPRA FABRICATORS Vs. BHARAT PUMPS AND COMPRESSORS LIMITED

JUDGEMENT

(1.) This Court, on 28/4/2022, passed a detailed order directing the High Court of Judicature at Allahabad/The Registrar General of the High Court of Judicature at Allahabad and the Lucknow Bench Signature Not Verified emphasizing the need for the High Court of Judicature at and the Lucknow Bench to prepare a road-map for early disposal of the commercial disputes.

(2.) We have also directed the Registrar General of the High Court of Judicature at Allahabad and the Lucknow Bench to place the earlier status report in which it was found that approximately 40,000 execution petitions arising out of the arbitration proceedings are pending in the entire State of U.P. Hence approximately 12,000 Sec. 34 applications are pending, before the Chief Justice of the High Court.

(3.) We requested the Chief Justice of the High Court to constitute a Special Arrears Committee of the Judges of the High Court and invite suggestions and formulate a mechanism to tackle with the problem of arrears. We also requested the Chief Justice of the High Court to prepare a road-map and make suggestions to this Court on or before the next date of hearing on how the High Court proposes to deal with such a situation and huge pendency in disposing of the applications under Sec. 34 in the State of U.P.