(1.) Invoking Article 227 of the Constitution of India, the revision petitioners having been aggrieved by inaction on part of the first appellate Court have come up with a prayer to have I.A.No.646 of 2017 in A.S.No.90 of 2012 pending before the learned first appellate Court be disposed of expeditiously.
(2.) Learned counsels on both sides made their submissions.
(3.) The question that falls for consideration is: