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Judgment
5 paragraphs · 112 wordsManoj Kumar Tiwari, J
Petitioner is the defendant in Original Suit No. 253 of 2020, in which, he has filed an application under Order 7 Rule 11 C.P.C.
By means of this writ petition, petitioner has sought a direction to the Court concerned to expedite disposal of the said application.
Since the application under Order 7 Rule 11 C.P.C. was filed by the petitioner only in the month of January, 2021, therefore, no timeline can be fixed for disposal of the said application.
Accordingly, the Writ Petition is disposed of with a request to learned Court concerned to consider petitioner's application, as per law, as early as possible.