CHARAN PAL Vs. GURVINDER SINGH JAGGI

JUDGEMENT

(1.) A Miscellaneous Case No. 4 of 2018, under Order 9 Rule 9 Code of Civil Procedure, 1908, is pending before the Court of Senior Civil Judge, Vikas Nagar, Dehradun.

(2.) Present Petition has been filed under Article 227 of the Constitution of India to direct the Court concerned to decide the said Miscellaneous Case as early as possible preferably on the next date fixed in the said case.

(3.) Heard Mrs. Prabha Naithani, learned counsel for the petitioner.