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Judgment
4 paragraphs · 111 wordsManoj Kumar Tiwari, J
Petitioner is respondent in S.C.C. Revision No. 15 of 2017 filed by the tenant, which is pending before learned 2nd Additional District Judge, Dehradun.
By means of this writ petition, petitioner has sought a direction to the Court concerned to expedite disposal of the said Revision.
Having regard to the fact that the eviction suit was filed by the petitioner in the year 1998, the writ petition is disposed of with a request to the Court concerned to decide the aforesaid Revision as early as possible, preferably within a period of one year from the date of production of certified copy of this order.