GAGANPREET SINGH Vs. SURENDRA KUMAR

JUDGEMENT

(1.) BY means of this application moved under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter to be referred as Cr.P.C.), the applicant has prayed to direct the Additional Civil Judge -III (Junior Division), Dehradun to expedite the Complaint Case No. 1573 of 2010, Gaganpreet Singh v. Surendra Kumar.

(2.) HEARD learned Counsel for the applicant and perused the entire material in file.

(3.) IN view of the above -said quoted section, learned Counsel for the applicant argued that the trial court ought to have decided the above -said case by now, however, the above -said case is pending in the trial court from a long time due to which the applicant is facing hardship.