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Judgment
6 paragraphs · 137 wordsAlok Kumar Verma, J
A Miscellaneous Case No. 4 of 2018, under Order 9 Rule 9 Code of Civil Procedure, 1908, is pending before the Court of Senior Civil Judge, Vikas Nagar, Dehradun.
Present Petition has been filed under Article 227 of the Constitution of India to direct the Court concerned to decide the said Miscellaneous Case as early as possible preferably on the next date fixed in the said case.
Heard Mrs. Prabha Naithani, learned counsel for the petitioner.
In the facts and circumstances of the case, the Court concerned is directed to expedite and decide the said Miscellaneous Case expeditiously, preferably within a period of two months from the date of receipt of the certified copy of this order.
Writ Petition (M/S No. 521 of 2023) stands disposed of accordingly.