RAM LAL Vs. VEENA DOGRA & OTHERS

JUDGEMENT

(1.) Order CMPMO No. 356 of 2014 filed under Article 227 of the Constitution of India. Learned Advocate appearing on behalf of the petitioner submitted that the learned trial Court be directed to dispose of the Civil Suit No. 180-1-13 of 2005 on or before 15.5.2015 in accordance with law. Learned Advocate appearing on behalf of the respondents submitted that he has no objection if the direction is issued to the learned trial Court to dispose of suit within stipulated period. With the consent of the parties direction is issued to the learned trial Court that learned trial Court will dispose of civil suit 180-1-13 of 2005 on or before 15.5.2015. It is clarify that option will lie with learned trial Court how to list the case proceedings in accordance with law. No order as to costs. Petition filed under Article 227 of Constitution of India disposed of. Pending applications if any also disposed of. Certify copy of order be transmitted to learned trial court forthwith for compliance.