PALWINDER SINGH Vs. MAJOR HARINDER SINGH AND OTHERS

JUDGEMENT

(1.) Plaintiff Palwinder Singh has been forced to invoke jurisdiction of this Court under Article 227 of the Constitution of India by filing the instant revision petition seeking expeditious disposal of Civil Suit No.356 of 29.10.2004/17.10.2010 filed by him against respondents, pending in the Court of learned Additional Civil Judge (Senior Division), Kharar for 05.03.2012 (now pending for 26.03.2012 -- as stated by learned counsel for the petitioner).

(2.) I have heard learned counsel for the petitioner and perused the case file.

(3.) Counsel for the petitioner submitted that even issues have not been framed in the suit, which was instituted more than seven years ago. It was also submitted that respondents no.2 and 3 are practising Advocates and they are delaying the disposal of the suit by moving various applications.