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Judgment
4 paragraphs · 142 wordsManoj Kumar Tiwari, J
Petitioner is defendant in Original Suit No. 505 of 2009 pending before Civil Judge (Senior Division), Dehradun. According to the petitioner, she has also filed counter claim in the said suit.
Since the said suit is pending for last about 12 years, therefore, petitioner has approached this Court, seeking a direction to the Court concerned to expedite hearing of the aforesaid suit.
Having regard to the fact that the suit was filed in the year 2009, Writ Petition is disposed of with a request to learned Court concerned to expedite hearing of the Original Suit No. 505 of 2009 and make endeavour to decide the same, as early as possible, preferably within 18 months from the date of production of certified copy of this order, without granting any unnecessary adjournment to either of the parties.