WPMS/544/2021
2021 Latest Caselaw 2905 UK

                     Office Notes, reports,
SL.                 orders or proceedings or
          Date                                                COURT'S OR JUDGES'S ORDERS
No                 directions and Registrar's
                     order with Signatures


      06.08.2021
                                                WPMS No. 544 of 2021
                                                Hon'ble Sharad Kumar Sharma, J.

(Through Hybrid Mode) Mr. Pankaj Miglani, Advocate, for the petitioners.

In this writ petition, the petitioners had prayed for a direction to the learned District Judge, Haridwar; to decide the application for seeking leave to initiate the proceedings under Section 92 of the Code of Civil Procedure, which was registered as Miscellaneous Case No. 97 of 2016, Harish Sharma & others Vs. Kuldeep Kumar and others, before it. The writ petition was disposed of by the judgment dated 08.03.2021, whereby the learned District Judge, Haridwar, was granted three months time to decide the aforesaid proceedings of Miscellaneous Case No. 97 of 2016.

Today, the matter is listed on an Administrative Letter No. 815/XV/2021 dated 15.07.2021, whereby the learned District Judge, Haridwar; has sought an extension of time, for compliance of the judgment dated 08.03.2021, which was rendered by this Court and the reasons for his inability to decide the proceedings within the said time period was on account of the restrictions in the judicial proceedings, which was imposed by the directions of the High Court. The reasons given seem to be quite logical.

But, since the physical hearing of the Courts has already resumed, the learned District Judge, Haridwar is requested to decide the aforesaid Miscellaneous Case No. 97 of 2016 within a period of one month from the date of production of the certified copy of this order.

Subject to above observation, the Time Extension Application (MCC/1/2021) stands disposed of.

(Sharad Kumar Sharma, J.) 06.08.2021 Mahinder/