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Judgment
7 paragraphs · 161 wordsAlok Kumar Verma, J
Present Writ Petition has been filed under Article 227 of the Constitution of India with the following prayers:-
“a. A writ, order or direction in the nature of mandamus directing the learned 9th Additional Senior Civil Judge, Dehradun to decide the Original Suit bearing No.311 of 2016, “Shri Harminder Singh vs. Shri Arun Bhanot and Others”, as expeditiously as possible or within such time as this Hon’ble High Court deems fit and proper under the prevailing facts and circumstances of the present case.
b. Pass such further orders or directions which this Hon’ble Court may deem fit and proper in the facts and circumstances of the present case.”
Heard Mr. Rohit Arora, learned for the petitioner.
The said prayer is innocuous.
Present Writ Petition is disposed of directing the Trial Court to expedite the said suit and decide the same most expeditiously and without granting any unnecessary adjournment to either of the parties.