PRATAP BHAN SINGH Vs. BRIJMOHAN SINGH

JUDGEMENT

(1.) Heard Mr. Neeraj Garg, learned counsel for the petitioner.

(2.) Keeping in view the limited grievance at present, the writ application is disposed of by directing the learned 4th Additional Civil Judge (S/D), Dehradun to hear the application filed under Order 39 Rule 1 & 2 of the Code of Civil Procedure, 1908 as expeditiously as possible and complete the hearing within 30 days and dispose of the same on merit, in accordance with law.

(3.) With the above direction, the writ petition stands disposed of.