Punjab-Haryana High Court
The Jargari Scheduled Caste ... vs Niranjan Singh And Another on 25 March, 2013
Author: Daya Chaudhary
Bench: Daya Chaudhary
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CR No.798 of 2013 (O&M)
Date of decision: 25.03.2013.
The Jargari Scheduled Caste Co-operative Land Owing Society
..Petitioner
Versus
Niranjan Singh and another ..Respondents
CORAM: HON'BLE MRS. JUSTICE DAYA CHAUDHARY
Present: Ms. Gagandeep Grewal, Advocate,
for the petitioner.
Daya Chaudhary, J. (Oral)
The very limited prayer in the present revision petition is that the application No.36 dated 07.10.2010 filed for restoration of Civil Suit No.35 dated 17.02.1997 is still pending and has not been decided inspite of the fact that the same is pending for the last more than 2 years and 5 months.
Learned counsel for the petitioner submits that the application is being adjourned without any reason and the same is pending for 25.04.2013. Learned counsel for the petitioner also submits that the petitioner would be satisfied in case, the direction is issued to the trial Court to decide the application.
Without commenting anything on the merits of the case at this stage, the present revision petition is disposed of with a direction to the trial Court to decide the application either on the next date of hearing i.e., 25.04.2013 or within some reasonable time but not more than two months thereafter, in accordance with law.
Disposed of accordingly.
25.03.2013 (DAYA CHAUDHARY) neetu JUDGE