- (1.) Heard learned counsel for the petitioner.
(2.) This writ petition has been filed with the principal prayer that a civil suit of 1999 should be directed to be disposed of within three months by the trial Court.
(3.) It appears from a large number of writ petitions coming up before us with similar prayers, that litigants have somehow got the impression that such orders can be obtained from the High Court for the asking by merely filing a writ petition.;