VIVEK KUMAR BIRLA,J. - (1.) Present petition was heard along with SCC Revision No. 13 of 2018.
(2.) Heard Sri Tarun Varma, learned counsel for the petitionerlandlord (opposite party in the revision) and Sri Ashok Kumar Bhatnagar, learned counsel for the respondent-Punjab National Bank (hereinafter referred to as the 'Bank') (revisionist in the SCC revision).
(3.) Matter under Article 227 No. 3955 of 2018 has been filed with a prayer in the nature of mandamus commanding the Additional District Jude, Court No. 09, Gorakhpur (respondent no. 1) to hear and decide the Execution Case No. 1008/2015 (Anand Ganeriwal and another v. Punjab National Bank ) within a fixed period of time as determined by this Hon'ble Court preferably on the next date fixed in the matter.;