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Judgment
4 paragraphs · 127 wordsManoj K. Tiwari, J
Against the order of temporary injunction passed by learned Civil Judge (J.D.), Haridwar in Original Suit No. 249 of 2019, petitioner filed an application (No. 7C2), under Order 39 Rule 4 of C.P.C., for vacation thereof. According to the petitioner, her application is pending since 06.11.2019.
By means of this writ petition, petitioner sought a direction to the court concerned to expedite disposal of the said application.
Having regard to the aforesaid fact, the writ petition is disposed of with request to learned Civil Judge (J.D.), Haridwar to consider petitioner's application (No. 7C2) and decide the same as early as possible, in accordance with law, preferably within ten weeks from the date of production of certified copy of this order.