PRIYA MAHESH Vs. V VENKATARAJU

JUDGEMENT

(1.) The matter is listed with several of the office objections. Apart from the other objections on the frame, the office has pointed out the question on the very maintainability of this intra-Court appeal with reference to the provisions contained in Section 4 of the Karnataka High Court Act, 1961, as also Rule 26 of the Writ Proceedings Rules, 1977.

(2.) Perusal of the record makes out that in relation to a civil suit, being O.S.No.1304/2015, in the Court of the I Additional Senior Civil Judge, Bengaluru Rural District, the petitioner, said to be the plaintiff, preferred the writ petition bearing No.44391/2017 with the prayer that the directions be issued to the trial Court to dispose of the said suit within the timeframe of eight weeks or at the earliest.

(3.) The learned Single Judge has dismissed the writ petition with the observations that it was for the parties to co-operate with the trial Court and it was for the counsel to exhibit institutional responsibility for expeditious proceedings.