SMT. RAM CHAMELI Vs. KEVAL KRISHAN

JUDGEMENT

(1.) HEAD learned Counsel for the petitioners.

(2.) THIS writ petition has been filed by the petitioners with an innocuous prayer that the Addl. Civil Judge (Junior Division) Dehradun be directed to decide the O.S. No. 375 of 2005 Keval Krishan v. Smt. Ram Chameli and Ors. as expeditiously as possible.

(3.) HENCE , without making any observations on the merits of the case, in the interest of justice, it is directed that in case an application for expeditious disposal of the suit is filed by the petitioner, the Court below will disposed of the same by passing appropriate orders.