BALDEV SINGH Vs. SHAMSHER BAHADUR

JUDGEMENT

(1.) The present petition has been preferred by the petitioner, under Article 227 of the Constitution of India, to seek expedited disposal of Original Suit No. 195 of 2013, titled 'Shamsher Bahadur Vs Baldev Prasad and others', pending in the court of the Civil Judge (Jr. Div.), Dehradun, wherein the petitioner is the defendant.

(2.) The petitioner is 73 years of age, and the respondents / plaintiffs are enjoying interim protection granted by the trial court.

(3.) Considering that the suit has been pending for 10 years now, and the petitioner is 73 years old, I dispose of this petition with a direction to the trial court to expedite the hearing of the suit, and dispose the same of, within nine months from the date a certified copy of this order is served upon the court. Neither party shall seek, nor be granted any undue adjournments by the trial court. A copy of this order shall be served by the petitioner on the respondents through recorded delivery within two weeks. It is made clear that the Court has not examined the merit of the case of either party.