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Judgment
5 paragraphs · 108 wordsPankaj Purohit, J
By means of this writ petition, petitioner has sought the indulgence of this Court for a direction to learned Civil Judge Senior Division, District Court, Rudraprayag to decide the Original Suit No.11 of 2023, Jai Prakash Vs. L.P. Bhatt & another without giving unnecessary adjournment, pending in the court of Civil Judge, Senior Division, District Court, Rudraprayag.
This Court does not find any good ground to decide the hearing of this writ petition as the case is of the year 2023 only.
Having considered the facts of the case, the writ petition is dismissed.
Pending application, if any, stands disposed of.