WPMS/2004/2018
2021 Latest Caselaw 2033 UK

                   Office Notes,
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                                     MCC No. 10084 of 2021
                                     In
                                     WPMS No. 2004 of 2018
                                     Hon'ble Sharad Kumar Sharma, J.

(Through Video Conferencing)

Mr. I.P. Kohli, Advocate for the petitioner.

Mr. Narendra Bali, Advocate for the respondents.

This Writ Petition was disposed of by the judgment of this Court, as rendered on 18th August, 2020, whereby, the Suit, which was of 1992, was directed to be decided by the learned Trial Court within a period of nine months from the date of production of the certified copy of the judgment. Meaning thereby, it was expected to be decided latest by 16th June, 2021.

Today, the matter is listed on an application, which has been submitted by the 1st Additional Civil Judge (J.D.), Haridwar, on an administrative side on 14th June, 2021, seeking an extension of time as granted by the judgment dated 18.08.2020, to decide the aforesaid case on the ground that for certain period of time, the Presiding Officer, was under the earn leave, and due to which, the proceedings could not be decided, as directed.

Considering the application and the grounds taken therein, this application is being disposed of and the time as granted by the judgment of 18th August, 2020, is extended by a further period of four months from today.

Subject to the above observations, the Application for time extension stands disposed of.

(Sharad Kumar Sharma, J.) Dated 24.06.2021 Shiv