HEERA LAL Vs. JAI SHANKER

JUDGEMENT

(1.) Heard learned counsel for the petitioners.

(2.) By the present petition, petitioners are praying for expeditious disposal of 6C application in Original Suit No. 1175 of 2022 (Computer No. F.N.-Civil Suit No. 1430 of 2022, CNR: UPDE060014362022) (Heera Lal and another Vs. Jai Shanker and 2 others) pending in the Court of Civil Judge, (J.D.), Room No. 10, Deoria, within stipulated period.

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