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Judgment
8 paragraphs · 155 wordsAlok Kumar Verma, J
Present Petition has been filed under Article 227 of the Constitution of India with the following prayers:-
“(i) To pass an appropriate order or direction to the Court of learned Additional District and Sessions Judge, Vikasnagar, District Dehradun to decide the proceeding of Civil Appeal No. 10 of 2020 titled “Chaman Vs. Gulab” within some stipulated period of time.
(ii) To pass any other order or direction which this Hon’ble Court may deem fit and proper in the facts and circumstances of the case.
(iii) Award the cost of writ petition in favour of the petitioners.“
This is an innocuous prayer.
Learned Appellate Court is directed to decide the said Civil Appeal No. 10 of 2020, “Chaman Vs. Gulab” as expeditiously as possible without granting any unnecessary adjournment to either of the parties.
Present Writ Petition (No. 2910 of 2023) is disposed of with the aforesaid direction.