JASWANT SINGH Vs. DISTT JUDGE DEHRADUN

JUDGEMENT

(1.) BY way of this petition, the petitioner has sought the relief for setting aside the order dated 06.12.2005 passed by the District Judge, Dehradun in Testamentary Suit No. 34 of 2001. It has also been prayed that the petitioner be permitted to adduce the evidence before the court below in support of his case.

(2.) HEARD learned counsel for the petitioner and perused the record.

(3.) THE record reveals that this Court on 08.04.2005 directed that the matter pending before the District Judge, Dehradun shall be disposed of expeditiously as possible, preferably within four months.