Suneet Kumar, J. - (1.) HEARD learned counsel for the petitioner as well as Sri O.P. Mishra, learned counsel appearing for the insurance company.
(2.) THE petitioner has approached this Court to expedite his application under Order IX Rule 13 pending before the Motor Accident Claim Tribunal, Allahabad. The petitioner is vehicle owner and an ex parte award dated 02.09.2005 was passed in Claim Petition No. 179 of 2004, Phool Chandra Versus Rajveer Singh and others, and Claim Petition No. 228 of 2014, Ram Chandra and others Versus Rajveer Singh and others.
(3.) 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.;