Piyush Agrawal, J.

1. Heard learned counsel for the petitioners.

2. In view of the order proposed to be passed, notices need not go to the private respondents.

3. The petitioners before this Court is seeking a direction to the Civil Judge (Senior Division), Varanasi to decide Suit No. 892 of 2019 (Kailash Nath Chaudhary vs. Mahendra Chaudhary and Another) within stipulated period of time.

4. It is argued by the learned counsel for the petitioners that since the matter is pending consideration, the petitioners are suffering irreparable loss.

5. Considering the facts and circumstances of the case, without expressing any opinion on the merits of the issue, the present petition stands disposed of finally with a direction to the concerned court below to consider and decide the aforesaid case in accordance with law expeditiously but certainly after giving opportunity to the parties concerned and without granting unnecessary adjournments to either of the parties, if there is no legal impediment.

6. It is made clear that no unnecessary adjournments shall be granted to either of the parties and in case any adjournment is sought on behalf of the parties the same shall be granted after imposing cost of Rs. 500/- per adjournment upon the party concerned.