Manoj Kumar Gupta, J. - (1.) The instant petition has been filed under Article 227 of the Constitution seeking intervention of this Court in expeditious disposal of suit no. 14677 of 2014 pending at the instance of the applicant.
(2.) It appears from the record that a petition with similar reliefs has been filed by the applicant before this Court being Petition under Article 227 No.41 of 2017 which was disposed of on 5.11.2017 by the following order:- "Heard learned counsel for the petitioner. The petitioner has filed this petition for a direction upon the Additional District Judge, Court No.13, Agra to decide Original Suit No.1467 of 2014, (Hakim Singh Yadav Vs. Subodh Kumar) pending before him within a stipulated period of time. In the case of Km. Shobha Bose Vs. Judge Small Causes Court, 2010 1 ADJ 531 (DB) this Court has observed that the delay in disposal of cases is unfortunate but it is a systematic delay. Therefore, ordinarily the parties should be relegated to approach the court in seisin of the lis to take appropriate decision in the matter depending upon its roster and the pendency of the other old and important cases before it. Accordingly, the petition is disposed of with liberty to the petitioner to approach the court concerned with an appropriate application for the expeditious disposal of the above case and it is expected that the court will consider it and do its best to ensure that it is decided expeditiously by curtailing all unnecessary adjournments and fixing short dates provided there is no legal impediment."
(3.) The applicant has once again approached this Court claiming a direction to the trial court to decide the? suit on day to day basis, without granting any adjournment.;