IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.2252 OF 2002

SANDEEP KUMAR TEKRIWAL & ANR.                     APPELLANTS

                VERSUS

KAMLA DEVI(D) THR. LRS.                           RESPONDENTS

O R D E R

We have heard learned counsel for the parties.

The Suit, being Suit No.259/1992, filed by the appellants  

herein i.e. Sandeep Kumar Tekriwal  and another is pending before the  

Civil Judge, Gorakhpur, Uttar Pradesh for almost two decades.  In  

the facts and circumstances of this case, we deem it appropriate to  

request  the  learned  Civil  Judge  to  dispose  of  the  Suit  as  

expeditiously as possible, uninfluenced by any observations made by  

the High Court.   

Another  Suit,  being  Suit  No.125/1989  shall  also  be  

disposed  of  along  with  Suit  No.259/1992  as  expeditiously  as  

possible. In view of this order, the impugned judgment of the High  

Court is set aside and the  appeal is disposed of with no order as  

to cost.   

...................J. (DALVEER BHANDARI)

...................J. (DEEPAK VERMA)

NEW DELHI; 13TH APRIL, 2011