J.C. Verma, J. - (1.) In a suit pending since 1993 even before issues could be framed, the petitioner who was a defendant in the suit had filed an application under Order 7 Rule 11 of the Code of Civil Procedure for determining certain questions in regard to the relationship between the parties. The application was dismissed on 22.1.1996. In the present revision petition, the proceedings before the court below had been stayed and the present petition is still, at the admission stage.
(2.) After hearing the learned counsel for the parties, I am of the opinion that neither any jurisdictional error has been committed by the court below nor to there is any infirmity in the impugned order passed by the trial court. In such circumstances, the revision petition is, dismissed with a cost of Rs. 1,000/-.
(3.) Since the matter is pending in the trial court from last 7 years without there being any progress, it shall be appreciable that the matter is decided expeditiously within 18 months. Revision dismissed.;