ASIF KHAN Vs. CIVIL JUDGE

JUDGEMENT

(1.) A suit being Suit No. 1350 of 2004 for cancellation of sale deed dated 21.9.2004 and for injunction as well as declaration is said to be pending before the Civil Judge (Senior Judge), Kanpur Nagar.

(2.) ACCORDING to the learned counsel for the petitioner, written statement etc. have been filed but the proceedings have not been proceeded further.

(3.) THE suit is of the year 2004. In the absence of necessary pleadings, this Court is not aware of the pendency of other old cases before the court concerned who is in seize of the present matter. Any direction for the early disposal of this suit would in fact amount to giving priority to the above suit over and above other cases which may be pending before the court concerned since before institution of the suit in question.