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Judgment
6 paragraphs · 202 wordsPankaj Purohit, J
By means of this writ petition, petitioners have sought the indulgence of this Court for a direction to learned Civil Judge (S.D.) Haridwar to decide the Civil Suit No.92 of 2018, Ashwini Kumar & others vs. S.K. Sansthan & others, as early as possible.
Learned counsel for the petitioners submits that the suit was filed in the year 2018, but the same has not been decided so far and the issues in the said suit are yet to be framed. It is vehemently submitted that petitioners/plaintiffs are senior citizens (above 75 years) and they want to get the suit decided during their life-time.
An innocuous prayer has been made by petitioners to direct the Court below to expedite the proceedings of the suit pending before it.
Having considered the facts of the case, the writ petition is disposed of finally with a direction to the learned Civil Judge (S.D.) Haridwar to decide the Civil Suit No.92 of 2018, Ashwini Kumar & others vs. S.K. Sansthan & others as early as possible preferably within two years from the date of production of a certified copy of this order.
Pending application, if any, stands disposed of.