Suneet Kumar, J. - (1.) HEARD learned counsel for the plaintiff/petitioner.
(2.) THE plaintiff/petitioner has approached this Court to expedite the Case No. 1398 of 2011 (Renu versus Lachhiman) pending before Principal Judge, Family Court, Jaunpur. The Hon'ble Supreme Court in M/s. Shiv Cotex Versus Tirgun Auto Plast P. Ltd. and others, : 2011(89) ALR 232, has made the following observations: - ... It is high time that courts become sensitive to delays in justice delivery system and realize that adjournments do dent the efficacy of judicial process and if this menace is not controlled adequately, the litigant public may lose faith in the system sooner than later. The Courts, particularly Trial Courts, must ensure that on every date of hearing, effective progress takes place in the suit.
(3.) IN view of the decision in the case of Km. Shobha Bose versus Judge Small Causes Court, 2010(1) ADJ 531 (DB). It is not proper to issue any positive direction for time bound disposal of any proceedings without ascertaining the position of the workload in the court concern and in the absence of any allegation that the court below is responsible for the delay.;