In Re. Ext. Of Time Sought By First ... vs //
2022 Latest Caselaw 4029 MP

IN THE HIGH COURT OF MADHYA PRADESH AT INDORE RP No. 363 of 2022 (IN RE. EXT. OF TIME SOUGHT BY FIRST CIVIL JUDGE CLASS I DISTRICT SHAJAPUR IN HON. CO. DT.

05/02/2020 Vs //)

Dated : 23-03-2022 This Review Petition has been registered on the basis of PUD dated

10.03.2022 received from First Civil Judge, Senior Division, Shajpur seeking extension of time to decide Civil Suit No.139-A/2018 (Hariram vs. Laxman Dubey and others).

This Court while disposing of M.P. No.4978 of 2019 by order dated 05.02.2022 had directed the trial Court to complete the trial and pronounce the

judgment within a period of six months.

Having regard to the circumstances which are disclosed in PUD dated 10.03.2022 especially taking note of the fact that due to Covid-19 pandemic progress of the trial has been affected, I am of the opinion that review petition deserves to be and is accordingly allowed and the trial Court is granted a further period of nine months from today to decide the pending civil suit.

(PRANAY VERMA) JUDGE

jyoti

Signature Not Verified SAN

Digitally signed by JYOTI CHOURASIA Date: 2022.03.25 16:14:38 IST