SUSHILA DEVI AGARWAL Vs. JAWAHAR T. MORDANI

JUDGEMENT

(1.) This application has been filed under Article 227 seeking expeditious disposal of Title Suit No. 11(H) 2017, pending before the learned Assistant District Judge, Shillong.

(2.) The reasons as set forth is that the long delay in disposing of the Suit has caused immense hardship to the petitioner, and due to the delay, the witnesses who are supposed to appear have not been able to tender their evidence.

(3.) Mr. K. Paul, learned Senior counsel assisted by Mr. S. Panthi, learned counsel for the petitioner prays that appropriate orders be passed to direct the Trial Court to expedite the matter.