PRAKASH PADIA,J. - (1.) Heard learned counsel for the petitioner.
(2.) In view of the order proposed to be passed, notice need not be issued to respondents.
(3.) The petitioner has preferred the present petition under Article 227 of the Constitution of India with the prayer to issue a direction to the respondent No.1/Civil Judge (Junior Division) Shahar Azamgarh to decide the? application Under Ordr 39 Rule 1 and 2 filed in Original Suit No.683 of 2017 (Ramesh Jaiswar Vs. Meena and others) expeditiously.;