- (1.) HEARD learned Counsel for the petitioner.
(2.) THE petitioner has sought a writ of mandamus for the speedy disposal of Suit No.425 of 2003 (Sri Neel Mani Kanodia Vs. Shri Madhu Sudan Kanodia) pending in the Court of Civil Judge, Senior Division, Moradabad. Considering the facts and circumstances of the case, the Court below is directed to decide the Suit No.425 of 2003 (Sri Neel Mani Kanodia Vs. Shri Madhu Sudan Kanodia) pending in the Court of Civil Judge, Senior Division, Moradabad expeditiously, in accordance with law, preferably within a period of 18 months from the date of production of a certified copy of this order before it. Certified copy of this order be placed before the Court concerned within a period of 15 days from the date of its issuance. It is made clear that no frivolous adjournment shall be granted to either side. The writ petition is disposed of as above.;