ROHIT RANJAN AGARWAL, J. - (1.)Heard learned counsel for the applicants.
(2.)The applicants before this Court had approached the Writ Court through Writ-C No.18129 of 2021, wherein on 9/8/2021 the opposite party was required to decide the proceedings of the Suit, within a period of three months.
(3.)The order-sheet which has been brought on record as Annexure 3 to the application demonstrates the fact that not even on single occasion from 11/8/2021 to 17/5/2022, the Tehsil Court has functioned. On all the occasions, the judicial work had suffered on the count that the lawyers are abstaining from judicial work.