ARTI DEVI Vs. NEETU SINGH

JUDGEMENT

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

(2.) Heard Mr. D.P. Mittal, learned counsel for the petitioner.

(3.) Mr. D.P. Mittal, Advocate submitted on instructions that the petitioner wants to press the relief for expeditious disposal of the Civil Suit No.58 of 2023.