NARAYAN Vs. ARJUNLABIC

JUDGEMENT

(1.) T.S. Thakur, C.J., speaking for the Supreme Court in the matter of Anita Kushwaha v. Pushap Sudan, emphasizing the need for speedy justice pertinently observed as under :-

(2.) Similarly, Dipak Misra, J. (as then his Lordship was) speaking for the Supreme Court qua the speedy justice of civil cases, in the matter of Noor Mohammed v. Jethanand, 2013 5 SCC 202 , has held as under:-

(3.) By the impugned order dated 24.07.2018, opportunity of defendants No. 1 to 4 / petitioners to cross-examine the plaintiffs' three official witnesses namely Lakhan Kashyap, Gopal Sharan Singh and D.N. Verma ex-registration clerk has been closed.