PREM CHANDRA GUPTA Vs. DISTRICT JUDGE BARABANKI

JUDGEMENT

(1.) Sri Shreedhar Awasthi, learned Advocate has today filed Vakalatnama on behalf of the petitioners. The same may be taken on record.

(2.) Heard Sri Sudeep Seth, learned Senior Counsel assisted by Sri Shreedhar Awasthi, learned counsel for the petitioners.

(3.) Brief fact of the case is that one Gulab Devi filed Suit No.8 of 2012 against opposite party No.2 for ejectment and arrears of rent on 28.09.2012. During pendency of the suit she died and the petitioners being her son and daughter were substituted in the suit. The opposite party filed appearance in the matter but did not respond thereafter. A Writ Petition No.9301 (MS) of 2016 was filed before this Court for issuance of necessary direction to expedite the hearing of the suit. The writ petition was finally disposed of vide order dated 02.05.2016 with a direction to expedite the proceeding of the suit and to pass appropriate order within a period of 18 months.