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Judgment
Alka Sarin, J
The limited prayer in the present revision petition is for directing the Trial Court to decide the application under Order 39 Rules 1 and 2 of the Code of Civil Procedure, 1908 which has been pending since 2019.
Learned counsel for the petitioner would contend that initially after the filing of the suit an application was filed under Order 1 Rule 10 CPC by the defendant-respondents. Thereafter, due to Covid-19 the matter could not be taken up. However, the application under Order 1 Rule 10 CPC was dismissed on 03.10.2023 (Annexure P-5). Even thereafter the application under Order 39 Rules 1 and 2 CPC has not been decided.
In view of the limited prayer made by the learned counsel for the petitioner, the Trial Court is requested to decide the application under Order 39 Rules 1 and 2 CPC expeditiously and preferably on the next date of hearing before it.
Disposed off accordingly. Pending applications, if any, also stand disposed off.