KAMAL PRASAD Vs. KUMUD VAIDYA

JUDGEMENT

(1.) By means of this writ petition, filed under Article 227 of the Constitution of India, petitioner has sought indulgence of this Court for a direction to learned Vth Additional District and Sessions Judge, Dehradun to decide the Original Suit No.3 of 2021 (Old No.58 of 2020) 'Kamal Prasad Vs. Kumud D. Vaidya and others", as early as possible.

(2.) It is submitted by learned counsel for the petitioner that a testamentary Original Suit No.3 of 2021 (Old No.58 of 2020) 'Kamal Prasad Vs. Kumud D. Vaidya and others was filed on 11/11/2020, which is still pending consideration.

(3.) The hearing of the Testamentary Case No.58 of 2020 (New No.3 of 2021) is being protracted by the respondents for one reason and the other.