WPMS/3549/2019
2021 Latest Caselaw 4953 UK

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                                  MCC No. 15683 of 2021
                                  In
                                  WPMS No. 3549 of 2019
                                  Hon'ble Sharad Kumar Sharma, J.

Ms. Reema Rana, Advocate, for the petitioner.

This Writ Petition was already disposed of by this Court by the judgment of 12th January, 2021, whereby, the learned Trial Court was directed to decide the Suit No. 421 of 2019, Smt. Neelam Bhatia Vs. Shri Satendra Singh Kshetri, within the stipulated time frame, as provided in the said judgment.

Today, the matter is listed on a Time Extension Application No.15683 of 2021, which has been preferred by the Court of IInd Addl. Civil Judge (S.D.), Dehradun, wherein, the learned IInd Addl. Civil Judge (S.D.) stated the reasons for extension of time, that she could not decide the matter because of the prevailing Covid-19 situation, coupled with the fact that she has recently joined the post on 17th April, 2021. Hence, the Judicial Officer has sought reasonable time extension.

Considering the ground taken by the Judicial Officer in her administrative correspondence made on 3rd September, 2021, the time period earlier granted, is hereby extended for a further period of three months.

Accordingly, the Time Extension Application submitted by the Judicial Officer on the administrative side, would stand disposed of.

(Sharad Kumar Sharma, J.) Dated 07.12.2021 Shiv