GOPAL REDDY Vs. GOWRAMMA

JUDGEMENT

(1.) Learned counsel for the petitioner submits that the petition may be disposed off by issuing a writ of mandamus to conclude the proceedings expeditiously.

(2.) It is noticed that the trial Court is required to adhere to the General Circular No.6/2018 dtd. 6/8/2018. It is also noticed that the present suit is of the year 2006.

(3.) Accordingly, it is directed that the trial Court to dispose off the suit keeping in mind the direction issued on the administrative side while also taking note of the seniority of the present matter vis -vis the other pending suits filed earlier before the Court. The Court also to expedite the hearing of I.A.18 stated to have been filed under Order VII Rule 11(d) of CPC.