GAJENDRA MAKKAR Vs. VIPIN CHANDRA

JUDGEMENT

(1.) By means of this writ petition, the petitioner has sought a direction to the District Judge Dehradun to transfer the Original Suit No. 42 of 2001 Sri Gajendra Makkar Vs. Sri Vipin Chandra, pending in the court of II Additional Civil Judge (Junior Division) Dehradun and for time bound decision of the suit.

(2.) The grievance of the petitioner is that the No. 42 of 2001 is pending since the year 2001.

(3.) It appears from a perusal of the record that initially the original suit no. 42 of 2001 was instituted in the court of Civil Judge (Senior Division) Dehradun on 11-1-2001. It also appears that subsequently the suit was transferred from that court to the Court of II Additional Civil Judge (Junior Division) Dehradun, where the suit is pending for disposal. Undisputedly a period of more than 9 years have elapsed since the institution of the suit.