Abhinava Upadhya, J. - (1.) HEARD learned counsel for the petitioner and Shri Anand Vikram Singh, who has put in appearance on behalf of respondent no. 1. This is a defendant's petition. By means of this writ petition the petitioner is seeking a direction that Suit No. 1490 of 1992 filed by the plaintiff -respondent no. 2 for permanent injunction pending before the Court of Munsif City, Kanpur Nagar be decided expeditiously.
(2.) ACCORDING to the learned counsel for the petitioner written statement has been filed and a counter claim has also been filed. On the counter claim issues have already been framed and the plaintiff is enjoying the interim order. Learned counsel for the petitioner prayed that the said suit be decided expeditiously.
(3.) THE suit is of the year 1992. In the absence of necessary pleadings, this Court is not aware of the pendency of other old cases before the court concerned who is in seize of the present matter. Any direction for the early disposal of this suit would in fact amount to giving priority to the above suit over and above other cases which may be pending before the court concerned since before institution of the suit in question.;