GANGA BUILDERS Vs. GAGAN AGARWAL

JUDGEMENT

(1.) The present Writ Petition has been filed under Article 227 of the Constitution of India with the following prayers:-

(2.) Heard Mr. Jasmeet Sahota, learned counsel for the petitioner.

(3.) The prayer made by the petitioner is an innocuous prayer. Therefore, the learned 1st Additional Senior Civil Judge, Haridwar is directed to expedite the proceedings of Original Suit No.50 of 2018, ('Gagan Agarwal Versus M/S Ganga Builders and Others') and decide the same as expeditiously as possible without granting any unnecessary adjournment to any party.