SARDAR RAGHUBEER SINGH Vs. SATISH CHANDRA SANGAR

JUDGEMENT

(1.) Heard Mr. Prabhat Bohra, Advocate for the petitioner.

(2.) This petition has been filed by the petitioner seeking the following relief:

(3.) Learned counsel for the petitioner submitted that the plaintiff/respondent filed Original Suit No. 39 of 2009 "Satish Chandra Sangar Vs. Sardar Raghuveer Singh & another" against the petitioner and his brother for prohibitory injunction in the Court of Civil Judge (Junior Division), Rishikesh. The said suit was filed on 15.04.2009. After filing the suit, the plaintiff/ respondent got amended the suit on 26.11.2015 & 11.04.2016. The written statement was filed by the defendant/petitioner in the said suit. After exchange of the pleadings, issues were framed on 18.04.2013 and 03.05.2013 was fixed for plaintiff's evidence. Learned counsel for the petitioner submitted that the plaintiff/ respondent, after his retirement, is practicing as an advocate in the Civil Court Rishikesh, District Dehradun and he is trying to get the case adjourned on one pretext or other. He submitted that, in fact, plaintiff/respondent is seeking adjournment on regular basis. He submitted that since the hearing of the suit is being delayed at the instance of the plaintiff/ respondent, direction may be issued to the learned Civil Judge (Junior Division), Rishikesh, District Dehradun to decide the said suit at the earliest.