- (1.) A suit for permanent injunction being suit no.1360 of 1988 was decreed against the defendant petitioner.
(2.) Therefore, an appeal no 198 of 1999 was filed by the defendant petitioner under section 96 C.P.C. and since then it has remained pending before the 6th Addl. District Judge, Court No.6, Kanpur Nagar.
(3.) Learned counsel for the petitioner confines his prayer only to the extent that the said appeal be directed to be decided expeditiously.;