PRANSHUL GARG Vs. HARISH MITTAL

JUDGEMENT

(1.) Petitioner happens to be plaintiff before the learned Trial Court.

(2.) By filing present petition under Article 227 of the Constitution of India, he merely seeks a direction to the learned Trial Court to decide his applications filed under Order XXXIX Rules 1 and 2 and under Order XXXIX Rule 10 CPC.

(3.) It is contended that petitioner had moved an application seeking early hearing of those applications but even said application could not be taken up and now the matter is posted before the learned Trial Court on 5/8/2024.