Bake Khan vs Om Prakash Vishnoi
2022 Latest Caselaw 3822 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Writ Misc Application No. 139/2021

Bake Khan

----Petitioner Versus Om Prakash Vishnoi

----Respondent

For Petitioner(s) : By post.

JUSTICE VINIT KUMAR MATHUR

Judgment / Order

10/03/2022

A letter addressed to Deputy Registrar (Judicial) of this court

has been received from the Presiding Officer of Additional District

& Sessions Judge No. 1, Bikaner dated 07.12.2020 praying for

extension of time to decide the suit and the same has been

treated as S.B.Civil Misc. Application No.139/2022.

It is stated that the direction issued by this court on

11.01.2019 to decide the suit within a period of one year could not

be complied with because of prevailing circumstances of Covid-19

and an application under order 11 Rule 12 & 14 read with section

151 of CPC has been filed by the defendants, therefore, it is

prayed that time period for deciding the suit may be further

extended.

Having considered the contents of the letter dated

07.12.2020 so received, this court finds the reasons for not

deciding the suit within a period of one year as directed by this

court are genuine and bonafide.

(2 of 2) [WMAP-139/2021]

In the circumstances, the time period granted by this court

vide order dated 11.01.2019 for deciding the suit, is extended for

a further period of one year, if the same has not already been

decided.

The application stands disposed of in above terms.

(VINIT KUMAR MATHUR),J 60-AnilSingh/-

Powered by TCPDF (www.tcpdf.org)