SHEIKBOUDHOU JIMMY Vs. DISTRICT JUDGE AND ANR.

JUDGEMENT

(1.) HEARD learned Counsel for the parties.

(2.) AS per office report service is sufficient on respondent No. 2. Inspite of service none is present for respondent No. 2.

(3.) LEARNED Counsel for the petitioner states that written statements have already been filed on behalf of defendant. He further submits that respondent No. 2 is taking unnecessary adjournment in the case and suit is pending in the court of District Judge, Tehri Garhwal for last two and half years. He also submitted that petitioner is a foreign national and resident of French West Indies, who is required to come India to attend his case. Due to unnecessary adjournment, the petitioner is bound to suffer loss and inconvenience. He prayed that District Judge, Tehri Garhwal be directed to decide the case.