Hari Dass & Anr. vs Chattar Singh & Ors.
2022 Latest Caselaw 9062 HP

Hari Dass & Anr. Vs Chattar Singh & Ors.

CMP No. 15122 of 2022 in

.

RSA No.526 of 2008

04.11.2022 Present: Mr. Pranshul Sharma, Advocate, vice Mr. Rajul Chauhan, Advocate, for the appellants.

None for the respondents.

CMP No.15122 of 2022

Ever since 14.08.2020, time for disposal of the

civil appeal is being extended by different periods at the

written request made by the concerned learned Presiding

Officers. The civil appeal, which in terms of judgment dated

03.12.2019 passed in RSA No.526 of 2008 was to be

disposed of by 30.04.2020, is still pending for decision. The

present application for extension in time to dispose of the

civil appeal is allowed by granting six months' more time for

the propose. However, it is now expected that the learned

Court concerned will make its earnest endeavor to decide

the civil appeal in question within this period. The

application to stand disposed of. Registry to communicate

a copy of this order to the learned Court.

Jyotsna Rewal Dua Judge November 04, 2022 (R.Atal)