VINAY KUMAR SETH Vs. SMT. MURAHI DEVI

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) By the present petition, petitioner is praying for expeditious disposal of 6C application dtd. 15/9/2021 in Case No. 388 of 2021 (Vinay Kumar Seth Vs. Smt. Murahi Devi and others) pending in the Court of Civil Judge, (S.D.), Chandauli, District Chandauli, within stipulated period.

(3.) Learned counsel for the petitioner prays for expeditious disposal of the said application.