JAHID HUSSAIN Vs. JAMEEL AHMAD

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of this writ petition filed under Article 227 of the Constitution of India, petitioners-plaintiffs have sought the indulgence of this Court for a direction to learned trial court to expedite the hearing of the Original Civil Suit No.06 of 2022 Jahid Hussain and Others Vs. Jameel Ahmad and Others, pending in the Court of Civil Judge (Sr. Div.), Ramnagar, District Nainital.

(3.) It is the case of the petitioners-plaintiffs that they have instituted the Original Civil Suit No.06 of 2022 Jahid Hussain and Others Vs. Jameel Ahmad and Others, pending in the Court of Civil Judge (Sr. Div.), Ramnagar, District Nainital and the plaintiffs' evidence have now been concluded and the matter is now being listed for the defendants' evidences.