Parkash Kaur vs Inderjeet Singh Gambhir
2018 Latest Caselaw 7187 Del

$~2
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     C.R.P. 240/2018
      PARKASH KAUR                                         ..... Petitioner
                    Through:      Mr. Ashish Mohan & Mr.Raghav
                                  Goyal, Advocates.
                    versus
      INDERJEET SINGH GAMBHIR                           ..... Respondent
      CORAM:
      HON'BLE MR. JUSTICE VINOD GOEL
                   ORDER

% 05.12.2018 C.M. No.47074/2018 (for delay) For the reasons explained in the application, delay in filing the petition is condoned. The application is disposed of. C.R.P. No.240/2018

1. After making certain submissions, learned counsel for the petitioner does not press this revision petition. He points out that the petitioner/plaintiff is 82 years old and the matter is being prolonged by the respondent/defendant. He submits that the trial court may be directed to expedite the trial.

2. In the circumstances, the revision petition is dismissed as withdrawn. Keeping in view the age of the petitioner, let the trial court expedite the trial and dispose of the suit as early as possible preferably within a period of one year.

VINOD GOEL, J.

DECEMBER 05, 2018/'AA'