Sandeep Kumar Tekriwal & ANR. Vs Kamla Devi (D) THR. LRS.
O R D E R
We have heard learned counsel for the parties. The Suit, being Suit No.259/1992, filed by the appellants herein i.e. Sandeep Kumar Tekriwal and another is pending before the Civil Judge, Gorakhpur, Uttar Pradesh for almost two decades. In the facts and circumstances of this case, we deem it appropriate to request the learned Civil Judge to dispose of the Suit as expeditiously as possible, uninfluenced by any observations made by the High Court. Another Suit, being Suit No.125/1989 shall also be disposed of along with Suit No.259/1992 as expeditiously as possible. In view of this order, the impugned judgment of the High Court is set aside and the appeal is disposed of with no order as to cost.
...................J. (DALVEER BHANDARI)
...................J. (DEEPAK VERMA)
NEW DELHI;
13TH APRIL, 2011
