AI Structured Summary
Not yet generated for this judgment
Judgment
ORDER
This civil revision petition has been filed under Article 227 of The Constitution of India seeking a direction to the First Additional District & Sessions Court, Vellore to dispose of O.S.No.45 of 2020 within a time frame.
Heard the learned counsel for the petitioners.
This Court has carefully considered the submissions of the learned counsel for the petitioners and perused the materials available on record.
Considering the grievance expressed by the petitioners and considering the fact that the said suit is pending from 2020, the civil revision petition is disposed of with a direction to the First Additional District & Sessions Court, Vellore to dispose of O.S.No.45 of 2020 within a period of six months from the date of receipt of a copy of this order.