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Judgment
9 paragraphs · 153 wordsManoj Kumar Tiwari, J
Mr. Anurag Bisaira, learned counsel has put in appearance on behalf of the respondents. Vakalatnama filed by him in Court is taken on record.
This is landlord’s petition under Article 227 of the Constitution, seeking a direction to Prescribed Authority, Nainital to decide R.C.C. Case No.
20 of 2018 expeditiously.
Mr. Anurag Bisaria, learned counsel appearing for the respondents undertakes on behalf of his clients that written statement would be filed by the
respondents, positively, within three weeks.
Having regard to the fact that the release application filed by the petitioner is pending since the year 2018, writ petition is disposed of with a request
to learned Prescribed Authority/Civil Judge (Senior Division), Nainital to expedite hearing of R.C.C. Case No. 20 of 2018 and decide the same, as
early as possible, but not later than 12 months from filing of written statement by the respondents.