DIGVIJAY SINGH Vs. INDU SINGH

JUDGEMENT

(1.) This writ petition has been filed with the following prayer:-

(2.) From the perusal of the record, it transpires that the petitioner has prayed for early disposal of Civil Suit No.1756 of 2023, pending before the court of Civil Judge (Junior Division), Hawali.

(3.) The Division Bench of this Court in case of Ali Shad Usmani vs. Ali Isteba, 2015 (2) ADJ 250 (DB) has held that no direction can be issued to the sub-ordinate courts for deciding the suit within stipulated period. Relevant portion of the judgment is extracted hereasunder:-