SUMITRA DEVI Vs. SWARN SINGH

JUDGEMENT

(1.) According to the petitioner, she has filed a suit for cancellation of agreement to sell, which is registered as O.S. No. 105 of 2017, in the Court of learned Civil Judge (Senior Division), Vikasnagar, District Dehradun.

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

(3.) Having regard to the facts of the case, the Writ Petition is disposed of with a request to learned Court concerned to expedite hearing of the O.S. No. 105 of 2017 and decide the same, as early as possible. Unnecessary adjournment to the parties should be avoided.