WPMS/573/2021
2022 Latest Caselaw 1346 UK

                   Office Notes,
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Sl. No   Date                                   COURT'S OR JUDGES'S ORDERS
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                                     MCC No.01 of 2022 (Time Extension Application)
                                     With
                                     WPMS No.573 of 2021
                                     Hon'ble Sharad Kumar Sharma, J.

This matter was already decided by this Court, by the judgment dated 18.03.2021, thereby directing the court of Additional Civil Judge (Senior Division) VIII, Dehradun, to decide the Suit No.253 of 2016, within the time framed as provided in the judgment dated 18.03.2021, but the suit had not been decided, within the time period prescribed, and today the matter is listed on the administrative application, which has been submitted by the Judicial Officer being MCC No.01 of 2022, seeking an extension of time for a further period of six months to decide the aforesaid suit.

Considering the reasons given in the application, particularly, the fact that there had been a change in the office of the 1st Additional Civil Judge, Dehradun, on account of the administrative transfers, and the new incumbent has recently joined on 16.04.2021.

The prayer sought for in the time extension application would stand allowed. She is directed to decide the matter within the extended time period of six months, as having being granted by the today's order.

Accordingly, the time extension application would stand disposed of.

(Sharad Kumar Sharma, J.) 28.04.2022 NR/