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Judgment
6 paragraphs · 107 wordsManoj Kumar Tiwari, J
Petitioner is defendant in Original Suit No.493 of 2019, which is pending in the court of 3rd Additional Civil Judge (S.D.), Dehradun.
By means of this writ petition, petitioner has sought a direction to the court concerned for expediting hearing of the said suit, within some specific
time frame.
Having regard to the nature of relief claimed in the suit, this Court is not inclined to fix any time frame. However, in the interest of justice, learned
trial court is requested to make endevaour to decide the suit, as early as possible, without granting any unnecessary adjournment to the parties.