- (1.) Heard counsel for the parties and perused the record.
(2.) The Petitioner has filed this writ petition for a direction to Respondent No. 1, the Prescribed Authority/Judge Small Causes Court, Meerut to decide P.A. Case No. 40 of 2003 Girish Kumar v. Pawan Kumar Gupta and Anr. within a time bound frame fixed by this Court.
(3.) According to the Petitioner, from 14.12.2004 the dates for hearing of the case is being fixed but for some reasons or other the case is not being decided, hence the instant writ petition with the aforesaid prayer.;