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Judgment
6 paragraphs · 153 wordsAlok Kumar Verma, J
This Writ Petition has been filed under Article 227 of the Constitution of India to direct the Court of Civil Judge (Senior Division), Dehradun to decide the Miscellaneous Case No. 58 of 2021, “Kalpana Agarwal Vs. Vishveshwar Prasad Aggarwal (deceased) through legal representatives”, filed for final decree (arising out of Original Suit No. 316 of 2006 for partition).
Heard Mr. Rishab Ranghar, learned counsel for the petitioner.
The said prayer is an innocuous prayer.
The present Writ Petition (WPMS No. 323 of 2026) is disposed of directing the Court of Civil Judge (Senior Division), Dehradun to expedite the Miscellaneous Case No. 58 of 2021 and decide the same as per law as expeditiously as possible and without granting any unnecessary adjournment to either of the parties.
It is made clear that this Court has not expressed any opinion on the merit of the case.