MANOJ BAJPAI Vs. SEEMA JASSAL

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) The application stands disposed of.

(3.) This petition seeks a direction to the learned Additional District Judge, Karkardooma Courts, Delhi ("the learned ADJ") to decide, expeditiously, the application filed by the petitioner-plaintiff under Order XII Rule 6 of the Code of Civil Procedure, 1908 (CPC), for decreeing the suit on admissions.