On Tuesday, the Bombay High Court took a drastic step to effectively sideline a defamation suit until 2046, labelling the 2017 litigation an "ego fight" between parties at the "fag end of their lives" and criticised their persistence in litigation that prevents it from prioritising more urgent matters.
Bombay HC Bench noted that this was one of the matters where the "ego fight" between the parties at the fag end of their lives "clogs the system", preventing the court from taking up cases that require priority.
HC bench of Justice Jitendra Jain made the remarks while hearing a defamation suit filed in 2017 by an elderly woman, Tarinibahen Desai, aged about 90 years, against another senior citizen, Kilkilraj Bhansali.
HC posted the matter after 2046 with specific direction that this matter should not be given priority on the ground that the petitioners are senior citizens or super senior citizens. It expressly made clear that matter will not be taken up for hearing before 2046.
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