TRIBHUVAN NATH Vs. LALTA DEVI

JUDGEMENT

(1.) Heard learned counsel for petitioners and learned counsel for the respondent. By the present petition, petitioners are praying for expeditious disposal of Original Suit No. 1268 of 2013 (Lalta Devi Vs. Hemnath and others), pending in the Court of Additional Civil Judge, (Junior Division), 3rd, Juanpur, within a stipulate period.

(2.) his 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.

(3.) In view of aforesaid, the petition is disposed of.