Rajes Kumar, J. - (1.) Learned counsel for the petitioner submitted that SCC Suit No. 18 of 2007, R.K. Saxena v. Padam Prakash Agrawal , is pending since 2007. By means of the present petition, the petitioner is seeking a direction to the Additional District Judge, Court No. 6, Moradabad, to decide the afroesaid SCC Suit, expeditiously, within a time bound period.
(2.) In view of the above, the writ petition is disposed of directing the Additional District Judge, Court No.6, Moradabad, to decide SCC Suit No. 18 of 2007, R.K. Saxena v. Padam Prakash Agrawal , expeditously, preferably within a period of six months, from the date of presentation of a a certified copy of this order, in accordance to law, if there is no legal impediment.;