DIGPAL SINGH Vs. MOHD. LUKMAN

JUDGEMENT

(1.) Present Writ Petition has been filed under Article 227 of the Constitution of India with an innocuous prayer to direct the Court of Senior Civil Judge, Vikas Nagar, Dehradun to decide the Application No. 6C2, filed under Order 39 Rule 1 and 2 of the Code of Civil Procedure, 1908, pending in Original Suit No. 18 of 2022, "Mohd. Lukman and two Others vs. Mr. Digpal Singh and Another", as expeditiously as possible within a stipulated period.

(2.) Heard Mr. Rajat Mittal, learned counsel for the petitioner-defendant no. 1.

(3.) Mr. Rajat Mittal, Advocate has submitted that defendant no. 1 has already filed his Written Statement.