- (1.) The sole relief pressed for by learned counsel for the petitioner at the time of hearing of this petition is that the application filed under Order 9 Rule 13 of the Code of Civil Procedure, 1908 for setting aside the ex-parte decree dated 16th October, 2008 be decided expeditiously.
(2.) It is stated by learned counsel for the petitoiner that the application was filed in 2009 for setting aside the ex-parte decree passed in Original Suit No.38 of 2003 and it was registered as Misc. Case No.16 of 2009 (Mukut Singh Gahlot Vs. Govind Singh & Ors.) but the said application has not been decided even though three three years have lapsed. He has also placed before the Court the order-sheet of the case. It is his submission that great prejudice is being caused to the petitioner on account of delay in disposal of the application.
(3.) In view of the nature of the relief claimed by the petitioner and the order that is proposed to be passed, it is not necessary to issue notices to the respondents.;