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Judgment
4 paragraphs · 135 wordsManoj K. Tiwari, J
Petitioner filed an application under Section 372 of Indian Succession Act in the Court of Civil Judge (S.D.), Vikasnagar, Dehradun, which is registered as Succession Certificate No. 56 of 2021.
By means of this writ petition, petitioner has sought a direction to the court concerned to expedite disposal of the said application.
Having regard to the facts of the case, the writ petition is disposed of with request to learned Civil Judge (S.D.), Vikasnagar, Dehradun to expedite disposal of Succession Certificate No. 56 of 2021 and decide the same as early as possible, in accordance with law, preferably within six months from the date of production of certified copy of this order. It is made clear that unnecessary adjournment shall not be granted to any of the parties.