LUZY MATHEW Vs. REJENDRA PRASAD MADA

JUDGEMENT

(1.) The learned counsel for the petitioners has submitted that the petitioners will file application before the court below for the expeditious disposal of O.P.No.6/2019. In view of the above submission, it is directed that if the petitioners file any application before the court below for the expeditious disposal of O.P.No.6/2019, the court below shall consider and dispose of the said application, in accordance with law, as expeditiously as possible and at any rate, before the ensuing summer vacation. This O.P.(C) stands disposed of as above.