B.K.Narayana, J. - (1.) HEARD learned counsel for the petitioner and learned Standing Counsel for the opposite party No.1. Notice need not be issued to the opposite parties No. 2 and 3 in view of the order, which is proposed to be passed. The only prayer made on behalf of the petitioner is that a writ of mandamus be issued commanding the opposite party No.1 to decide the application under Order-39 Rule 1 & 2 filed by the petitioner in R.S. No.550 of 2008, Mohammad Misbahuddin Ansari and another Vs. Smt. Meena Mehrotra and another, within a stipulated period of time. The prayer appears to be innocuous. In view of the above, the writ petition is finally disposed of with a direction to the learned Civil Judge Malihabad (Senior Division), Lucknow/ opposite party No.1 to decide the application under Order-39 Rule 1 & 2 filed by the petitioner in R.S. No.550 of 2008, Mohammad Misbahuddin Ansari and another Vs. Smt. Meena Mehrotra and another, on 13.04.2009 which is the next date fixed and in case the same is not decided on the aforesaid date, the said application of the petitioner shall be decided within a further period of one month from 13.04.2009 provided there is no other legal impediment.;