SANDEEP SRIVASTAVA Vs. GOVIND BALLABH PANDEY

JUDGEMENT

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

(2.) Mr. Sagar Kothari, Advocate, has requested to decide the present writ petition directing the concerned court to expedite the hearing of the Civil Suit No.95 of 2022 and decide the same as expeditiously as possible.

(3.) In the facts and circumstances of the case, the Trial Court will endeavour to decide the Civil Suit No.95 of 2022 as per law, as expeditiously as possible and without granting any unnecessary adjournment to either of the parties.