MEHABOOB Vs. MOHAMMADGOUS

JUDGEMENT

(1.) Since the petitioner is only seeking for issuance of a direction to dispose of the final decree proceedings expeditiously, notice to respondents would be unnecessary.

(2.) Having regard to the fact that the final decree proceedings have been initiated seven years ago in 2015 in respect of a preliminary decree passed in a suit of the year 1999, it would be appropriate to direct the Trial Court to dispose off the FDP No.38/2015 as early as possible at any rate within a period of nine months from the date of receipt of a copy of this order.

(3.) The writ petition is accordingly disposed off.