WPMS/1431/2023
2026 Latest Caselaw 1044 UK

Citation : 2026 Latest Caselaw 1044 UK
Judgement Date : 13 February, 2026

[Cites 0, Cited by 0]

Uttarakhand High Court

WPMS/1431/2023 on 13 February, 2026

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                       Office Notes,
                    reports, orders or
ASL.                 proceedings or
          Date                                      COURT'S OR JUDGES'S ORDERS
 No                   directions and
                    Registrar's order
                     with Signatures
       13.02.2026                        Time Extension Application (MCC No.5 of 2026)
                                         in
                                         WPMS No.1431 of 2023
                                         Hon'ble Alok Kumar Verma, J.

On 17.05.2023, the writ petition was disposed of with a request to the concerned court to make endeavor to decide the suit within nine months. Thereafter, a Time Extension Application was filed. This Court directed to the court concerned to decide the suit expeditiously. A Time Extension Application was submitted by IVth Additional District Judge, Dehradun. On 11.07.2025, the co-ordinate Bench granted further two months time.

2. A Time Extension Application (MCC No.5 of 2026) has been received from IInd Additional District Judge, Dehradun.

3. Heard Mr. Sagar Kothari, learned counsel for the petitioners.

4. According to the Time Extension Application, the learned IInd Additional District Judge, Dehradun has received the case file of Case No.51 of 2016 from the court of IVth Additional District Judge, Dehradun in compliance with the order dated 21.01.2026, passed by learned District Judge, Dehradun. The case is fixed for evidence of defendant.

5. For the foregoing reasons, further two months time is being granted to the learned IInd Additional District Judge, Dehradun to decide the Case No.51 of 2016,"Agrawal Charitable Trust vs. New Janata Transport".

6. Time Extension Application (MCC No.5 of 2026) stands disposed of accordingly.

7. Registry is directed to communicate this order to the Court concerned forthwith.

(Alok Kumar Verma, J.) 13.02.2026

JKJ/Pant