(1.) This writ petition has been filed by the petitioner for expedite hearing of the Original Suit No.223 of 2022, Shri Narendra Kumar Sharma Vs. Shri Rajesh Kumar Sharma, pending in the court of learned Civil Judge (S.D.) Haridwar within a stipulated time fixed by this Court.
(2.) It is contended by learned counsel for the petitioner-plaintiff that the original suit for partition was filed by the petitioner-plaintiff on 11/7/2022. The evidence of the petitioner-plaintiff was taken on 26/4/2024 and the case was fixed for respondent-defendant's evidence.
(3.) Having taken several adjournments, finally on 31/5/2025, the respondent-defendant has filed his affidavit in evidence and the matter was adjourned for cross examination of D.W.1.