OMPRAKASH MAITHANI Vs. NIKKI NAUTIYAL

JUDGEMENT

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

(2.) Heard Mr. Tushar Chauhan, learned counsel for the petitioner. He submitted that the petitioner is pressing only prayer no.(I).

(3.) In the facts and circumstances of the case, this Writ Petition (WPMS No. 410 of 2026) is disposed of by directing the learned Civil Judge (Senior Division), Dehradun to decide the Original Suit No. 55 of 2024, "Omprakash Maithani Vs. Smt. Nikki Nautiyal", filed for perpetual injunction, expeditiously, as per law.