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Judgment
9 paragraphs · 130 wordsManoj Kumar Tiwari, J
Petitioner is defendant in partition suit being Original Suit No. 97 of 2019, which is pending in the court of 5th Additional Civil Judge (S.D.),
Dehradun.
By means of this writ petition, petitioner has sought a direction to the court concerned for expediting hearing of the said suit, within some specific
time frame.
Since the said suit was filed only in the year 2019, therefore, timeline cannot be fixed to learned trial court for deciding the suit.
Having regard to the nature of relief claimed in the suit as well as in the interest of justice, learned trial court is requested to make endevaour to
decide the suit, as early as possible.
With the aforesaid direction, writ petition is disposed of.