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Judgment
7 paragraphs · 133 wordsManoj Kumar Tiwari, J
Petitioner is respondent in probate application, which is now registered as O.S. No. 1 of 2020. According to the petitioner, he has moved an
application under Order 7 Rule 11 C.P.C. on 09.08.2019 which, according to him, has not been disposed of so far.
By means of this writ petition, petitioner has sought a direction to the Court concerned to expedite disposal of the said case.
Having regard to the facts & circumstances of the case, the writ petition is disposed of with a request to Court concerned to expedite disposal of
petitioner’s application under Order 7 Rule 11 C.P.C. and decide the same as early as possible, preferably within a period oxf eight weeks from
the date of production of certified copy of this order.