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 petitioner-landlord (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 vs. 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.;