AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
5 paragraphs · 104 wordsManoj Kumar Tiwari, J
Petitioner has filed a suit for cancellation of sale deed in the Court of learned Civil Judge (Junior Division), Dehradun, which is numbered as Original Suit No. 232 of 2020.
By means of this writ petition, petitioner has sought a direction to the Court concerned to expedite disposal of the said suit.
Since the aforesaid suit was filed only in the year 2020 and having regard to the pendency of cases in District Dehradun, this Court is not inclined to pass any order for expediting hearing of the aforesaid suit.
Accordingly, the writ petition is dismissed.