Pankaj Mithal, J. - (1.) HEARD learned counsel for the petitioner. The petitioner has filed this petition for a direction upon the Civil Judge (Senior Division) Baghpat to decide Original Suit Nos. 182 of 2006, 183 of 2006 and 184 of 2006 all Dushyant Kumar Vs. Satya Prakash expeditiously within a time bound period.
(2.) THIS Court is not aware of the pendency of the court concern. For the above purpose, petitioner can make an application before the court concern for getting the suit decided expeditiously. In case such an application is made, the court concern will consider the same and do that is necessary for early disposal of the suit in the light of general mandamus of a Division Bench of this Court in Ayodhya Sahai Vs. District Judge, Jaunpur and others : (1997) 3 UPLBEC 1677. Petition disposed of. ;