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Judgment
11 paragraphs · 211 wordsBy this writ petition under Article 227 of the Constitution of India the learned counsel for the petitioners has prayed for expeditious disposal of the civil
suit No.2174/2014 (old civil suit No.51/92) (Chauthmal Vs. Ramavtar & Ors.) pending before the Senior Civil Judge, Laxmangarh, Sikar (hereinafter
referred to as ""the Trial Court"").
It is submitted by learned counsel for the petitioner that the suit was filed by Respondent Nos.1 to 5/plaintiff on 12.02.1991 for rent and eviction before
the Trial Court. The said suit is pending since then before the Trial Court and adjournments are being granted by the Trial Court without just reason,
causing grave prejudice to the petitioner. Learned counsel for the petitioner submitted that in this view of the matter, the Trial Court be directed to
decide the civil suit expeditiously.
Having regard to the submissions made by the learned counsel for the petitioners and in view of the fact that the civil suit is pending since long, the
writ petition deserves to be allowed.
Consequently, the writ petition is allowed and the Trial Court is directed to decide the civil suit No.2174/2014 (old Civil Suit No.51/92) pending before
it expeditiously but not later than one year from the date of receipt of certified copy of this order.