VINOD KUMAR GOSWAMI Vs. MEENA DEVI

JUDGEMENT

(1.) This writ petition is filed under Article 227 of the Constitution of India for expediting the Original Suit No.165 of 2017, pending in the court of learned Ist Additional Civil Judge (J.D.), Haridwar.

(2.) It is submitted by learned counsel for the petitioner that the respondent-plaintiff is not making any interest in the said suit and the suit is pending consideration since 2017.

(3.) The entire order sheet has been annexed with the writ petition. From perusal of that it is also clear that the proceedings are unnecessary protracted.