Sher Singh vs Union Of India
2014 Latest Caselaw 6521 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                  Date of Decision: December 05, 2014

+     CM(M) 1069/2014
      SHER SINGH                                         ..... Petitioner
                         Through:      Mr. I.S. Dahiya, Advocate

                         versus

      UNION OF INDIA                                      ..... Respondent
                    Through:           Ms. Jyoti Jain, Advocate for
                                       Mr. Yeeshu Jain, Advocate


      CORAM:
      HON'BLE MR. JUSTICE SUNIL GAUR

                         JUDGMENT

% (ORAL)

C.M.No.19945/2014 (u/S 151 CPC)

Exemption allowed as prayed for.

Application is disposed of.

C.M.(M) No. 1069/2014

Petitioner's application for release of decretal amount is said to have been pending since January, 2014 and petitioner's application for pre-ponement of date of hearing also stands rejected vide order of 8th July, 2014 while observing that due to heavy pendency, early hearing is not possible. Now the next date of hearing before the trial court is 27th January, 2015.

CMM No.1069/2014                                                     Page 1
       Notice.

Ms. Jyoti Jain, Advocate, accepts notice of petition on behalf of respondent-Union of India.

Upon hearing and in the facts and circumstances of this case, it is directed that petitioner's application be positively taken up for hearing on the date fixed and if it is not possible to dispose of the said application on the date fixed, then the said application must be disposed of by the trial court within six weeks from the next date fixed.

With aforesaid directions, this petition is disposed of.

                                                         (SUNIL GAUR)
                                                           JUDGE
DECEMBER 05, 2014
r




CMM No.1069/2014                                                       Page 2