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Smt. Ram Chameli vs Keval Krishan

Uttarakhand High Court · Decided on 24 September 2010 · Citation: (2010) 09 UK CK 0017

HON’BLE JUDGES
Sudhanshu Dhulia, J
CASE NUMBER
Writ Petition (MS) No. 1682 of 2010
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Judgment

5 paragraphs · 143 words

Sudhanshu Dhulia, J.—Head learned Counsel for the petitioners.

2.

This writ petition has been filed by the petitioners with an innocuous prayer that the Addl. Civil Judge (Junior Division) Dehradun be directed to decide the O.S. No. 375 of 2005 Keval Krishan v. Smt. Ram Chameli and Ors. as expeditiously as possible.

3.

The suit is pending since 2005. From the order sheet annexed with the writ petition, it is very apparent that the matter has been delayed.

4.

Hence, without making any observations on the merits of the case, in the interest of justice, it is directed that in case an application for expeditious disposal of the suit is filed by the petitioner, the Court below will disposed of the same by passing appropriate orders.

5.

With the aforesaid directions, the instant writ petition is disposed of. No order as to costs.