WPMS/1164/2011
2021 Latest Caselaw 496 UK

WPMS No. 1164 of 2011
Hon'ble Sharad Kumar Sharma, J.

Mr. Yugesh Pant, Advocate, holding brief of Mr. Virendra Kaparwan, Advocate for the respondents.

This writ petition was decided by this Court on 12.09.2019, directing the trial Court to decide the Suit itself as expeditiously as possible within a period of one year. The said time period had expired and the Suit was not decided. Consequently, on an Administrative letter No. 228/2020 dated 28.09.2020, which was filed by the learned Civil Judge (Junior Division), Narendranagar, District Tehri Garhwal, seeking extension of time. This Court, while considering the said application, had passed an order dated 13.10.2020, whereby it was specifically observed that if the Suit itself is not decided, as provided by the order dated 13.10.2020, "no further extension would be granted".

Despite the said order, yet another administrative application has been filed on 10.02.2021, by the Court of Civil Judge (Junior Division), Narendranagar, District Tehri Garhwal, seeking an extension of time to comply the judgment dated 12.09.2019. This Letter No. 54/2021, by the Judicial Officer itself would surmount to be in contravention to the earlier order dated 13.10.2020, which was passed by this Court, extending the time period, hence, the officer concerned is hereby called upon for an explanation on an administrative side from the Civil Judge (Junior Division), Narendranagar, Tehri Garhwal, as to why the order dated 13.10.2020 has not been complied with, within the extended time period provided, and how the subsequent application for extension of time is maintainable.

(Sharad Kumar Sharma, J.) 25.02.2021 Mahinder/