L.M. AGILA W/O. D.A. NIXON Vs. A.M. MUJAWAR

JUDGEMENT

(1.) THE Plaintiff in O.S. 89B7/03 on the file of the XVII Addl. City Civil Judge, Bangalore, has presented this petition for a mandamus directing the trial Court to dispose of the suit at the earliest, but not later than 6 months.

(2.) IT is the allegation of the Petitioner, as aired by the learned Counsel, that the Respondent a practicing advocate has engaged another advocate who has taken 67 adjournments to cross -examine PW -1 and in the meanwhile has been filing applications after application to protract the proceedings and hence the need to direct the court, below to dispose of the suit as expeditiously as possible and to direct that PW -1 be cross -examined on the next date of hearing.

(3.) PETITION is accordingly rejected.