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Judgment
2 paragraphs · 101 words
Hon''ble Pankaj Mithal, J.—Heard learned counsel for the petitioner. Petitioner has filed this petition for a direction to the Civil Judge, (Senior Division), Ballia to decide the Original Suit No. 272 of 2005, (Smt. Sherunisha @ Bulbul Vs. Jakir Khan and others) expeditiously.
2.
For the above purpose, petitioner can make a proper application to the court concern. In case such an application is moved, the court will consider it in the light of general mandamus of a Division Bench of this Court in Ayodhya Sahai Vs. District Judge and Others, and do all that is necessary. Petition disposed of accordingly.
