LALITA DEVI KABRA Vs. N.K. MOHTA

JUDGEMENT

(1.) THIS petition has been filed seeking for an order to direct the trial Court to dispose off the suit within a period of three months.

(2.) THE learned counsel for the petitioner contends that the suit has been filed in the year 2007. That the plaintiffs have been taking unnecessary adjournments and prolonging the suit.

(3.) NOTICE on respondent no.5 is not served. However, his say would not have any bearing on the disposal off the suit nor would it affect any of his legal rights.