D RAJENDHIRAN Vs. DURAI

JUDGEMENT

(1.) AT this stage of the hearing of the Civil Miscellaneous Petition, the learned counsel appearing on behalf of the petitioner had submitted that it would suffice, if this Court directs the learned District Munsif, Poonamallee, to dispose of the suit, in O.S.No.608 of 2006 pending on his file, within a specified period.

(2.) THE learned counsel appearing on behalf of the respondent has no objection for such an order, being passed by this Court.