ABDUL WAHAB Vs. TEJ SINGH AND OTHERS

JUDGEMENT

(1.) HEARD learned counsel for the petitioner. Petitioner has filed this petition for a direction to the Civil Judge (Senior Division) Kannauj to decide Original Suit No 329 of 2010 (Abdul Wahab Vs. Tej Singh and Others) within a specified period of time.

(2.) THE suit is of the year 2010 and there is nothing on record to show the pendency of the other old cases before the court concern and as such it is not possible to issue any direction for expeditious disposal of the above suit.

(3.) LEARNED counsel for the petitioner at this stage submitted that in the suit an ex -parte injunction was granted and despite the fact that the petitioner has put in appearance and objections have been filed, the injunction application is not being finally decided.