MITHILESH Vs. YOGHES GOYAL

JUDGEMENT

(1.) An injunction suit has been filed against the petitioner by respondent no.1 in the month of April, 2018, which is pending in the Court of Civil Judge (S.D.), Roorkee, Haridwar and which is numbered as Original Suit No. 129 of 2018.

(2.) By means of this writ petition, petitioner has sought a direction to expedite hearing of the said suit.

(3.) Learned counsel for the petitioner submits that petitioner is an old lady of 71 years of age, who has filed counter claim in the said suit. He further submits that plaintiff in the said suit was petitioner's tenant, but he is now claiming title over the suit property, based on a forged sale-deed.