WPMS/1656/2019
2021 Latest Caselaw 1770 UK

                   Office Notes,
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SL. No   Date                                      COURT'S OR JUDGES'S ORDERS
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                                     MCC No. 1 of 2021
                                     In
                                     WPMS No. 1656 of 2019
                                     Hon'ble Sharad Kumar Sharma, J.

(Through Video Conferencing)

Mr. Pankaj Kumar, Advocate for the petitioner.

This Writ Petition was disposed of by this Court vide its judgment of 13th June, 2019, whereby, the direction was issued to the Civil Judge (Junior Division), Dehradun, to decide the Suit, being Suit No. 52 of 2016, Jainul Hassan Vs. Rava Hasain, as expeditiously as possible, but not later than one year from the date of production of the certified copy of this order.

Today the matter is listed on a Time Extension Application, which has been submitted by the Judicial Officer on an administrative side, seeking an extension of time of the judgment dated 13.06.2019, to decide the matter.

However, the reason given in the application is that on account of the prevalent pandemic situation, the matter could not be decided, as it had been directed by this Court, vide its judgment.

Having considered the reasons given in the same, the learned Civil Judge (Junior Division), Dehradun, is granted further six months' time to decide the matter in compliance of the direction issued by this Court by the judgement dated 13th June, 2019. However, as a measure of precaution, it is made clear that the extension of time thus granted, would obviously be exclusive of the period of proceedings, which are restrained to be taken in pursuance to the directions issued by the High Court on account of prevalent pandemic situation.

Subject to the above, the Time Extension Application stands disposed of.

(Sharad Kumar Sharma, J.) Dated 28.05.2021 Shiv