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Judgment
11 paragraphs · 228 wordsAlok Kumar Verma, J
This Writ Petition has been filed under Article 227 of the Constitution of India with the following prayers:-
“(I) Issue a writ order or direction in the nature of mandamus directing the learned Civil Judge (Senior Division), Khatima, District Udham Singh Nagar to decide the Civil Suit No.58 of 2023 expeditiously within 6 months.
(II) Issue a writ, order or direction in the nature of mandamus directing the parties to maintain status-quo and third party interest should not be created.
(III) Issue any other Writ, Order or direction, which this Hon'ble Court may deem fit and proper in the circumstances of the case, and
(IV) Award the cost of the writ petition in favour of the petitioner”
Heard Mr. D.P. Mittal, learned counsel for the petitioner.
Mr. D.P. Mittal, Advocate submitted on instructions that the petitioner wants to press the relief for expeditious disposal of the Civil Suit No.58 of 2023.
In the facts and circumstances of the case, the learned Civil Judge (Senior Division), Khatima, District Udham Singh Nagar is requested to make an endeavor to decide the Civil Suit No.58 of 2023 expeditiously, but as per law.
The Writ Petition (WPMS No.393 of 2026) is disposed of accordingly.
It is made clear that this Court has not expressed any opinion on the merit of the case.