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Judgment
6 paragraphs · 191 wordsAlok Kumar Verma, J
Present Writ Petition has been filed under Article 227 of the Constitution of India with an innocuous prayer to direct the Court of Senior Civil Judge, Vikas Nagar, Dehradun to decide the Application No. 6C2, filed under Order 39 Rule 1 and 2 of the Code of Civil Procedure, 1908, pending in Original Suit No. 18 of 2022, “Mohd. Lukman and two Others vs. Mr. Digpal Singh and Another”, as expeditiously as possible within a stipulated period.
Heard Mr. Rajat Mittal, learned counsel for the petitioner-defendant no. 1.
Mr. Rajat Mittal, Advocate has submitted that defendant no. 1 has already filed his Written Statement.
In view of the submissions of learned counsel for the petitioner and in the facts and circumstances of the case, the concerned court is directed to decide the said Application No. 6C2, filed under Order 39 Rule 1 and 2 of the Code of Civil Procedure, 1908, as expeditiously as possible, preferably within six weeks from the date of receipt of the certified copy of this order.
Writ Petition (M/S No. 550 of 2023) stands disposed of accordingly.