SUNIL ARORA Vs. SHASHI SHARMA

JUDGEMENT

(1.) The present writ petition has been filed by the petitioners-defendants under Article 227 of the Constitution of India with the following prayers :-

(2.) Heard Mr. Lalit Miglani, learned counsel for the petitioners.

(3.) Under the circumstances of the case, the learned Civil Judge (Senior Division), Haridwar is requested to conclude the proceedings of the Original Suit No.287 of 2024, "Smt. Sashi Sharma vs. Sunil Arora and two Others", filed for perpetual injunction, expeditiously and as per law.