WPMS/873/2021
2022 Latest Caselaw 1498 UK

                     Office Notes, reports,
SL.                 orders or proceedings or
          Date                                                COURT'S OR JUDGES'S ORDERS
No                 directions and Registrar's
                     order with Signatures


      17.05.2022
                                                WPMS No. 873 of 2021
                                                Hon'ble Sharad Kumar Sharma, J.

Ms. Divya Jain, Advocate, for the petitioner.

This writ petition was disposed of by this Court by the judgment dated 09.04.2021, whereby, while disposing of the writ petition, the learned trial Court was directed to decide the Suit No. 485 of 2015, Shri Sandeep Bansal Vs. Shri Sandeep Prasad Uniyal and others, within a period of nine months.

Today, the matter is listed on an administrative application, which has been submitted by the 1st Additional Civil Judge (Senior Division), Dehradun, seeking extension of time, granted by this Court to decide the aforesaid suit within the extended time period, as prayed for.

Considering the grounds taken in the application, this Court is of the view that let the matter be decided within a period of five months from today. Accordingly, the period sought for to be extended by the communication dated 19.04.2022 would stand extended for a further period of five months from today.

Learned 1st Additional Civil Judge (Senior Division), Dehradun is directed to ensure that the Suit No. is decided within the aforesaid time period and with a clarification that no further extension of time would be granted.

Accordingly, the Time Extension Application (MCC/1/2022) would stand disposed of.

(Sharad Kumar Sharma, J.) 17.05.2022 Mahinder/