UMASHANKER RAI Vs. DIGVIJAY VISHWAKARMA

JUDGEMENT

(1.) Heard learned counsel for petitioner.

(2.) By the present petition, petitioner is praying for expeditious disposal of Original Suit No. 148 of 2009 (Umashanker Rai Vs. Digvijay Vishwakarma and another) pending in the Court of Civil Judge (Senior Division), Varanasi, within stipulated period.

(3.) This Court on administrative side has already issued directions to the Court below to maintain zero pendency of cases which are more than five years old. In view of orders already issued on administrative side, the Court below is expected to decide the aforesaid suit which is pending before it expeditiously without any further delay. The Court shall not grant any unnecessary adjournment including the ground of strikes of the lawyers. The parties shall fully cooperate in early disposal of the case.