Chattisgarh High Court
Suresh Kumar Bajpai vs Shri Hansraj Paiswani 7 Mcc/487/2019 ... on 17 June, 2019
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
MCC No. 479 of 2019
In the matter of
Suresh Kumar Bajpai & Anr.
Versus
Shri Hansraj Paiswani & Ors.
Hon'ble Shri Justice Sanjay K. Agrawal
Order on Board
17/06/2019
1.This is an office reference based on the request letter dated 27/04/2019 sent by the Civil Judge, Class II Takhatpur, Distt. Bilaspur for extension of time for final disposal of civil suit No. 08A/2009.
2. This Court vide order dated 24/10/2018 had granted time upto six months to learned trial Court to dispose of the civil suit, which has not been complied and further extension of time has been sought by the trial Court to comply with the order passed by this Court.
3. Considering the request made and the grounds stated in the letter, further time upto 31st July, 2019 is granted to learned trial Court to dispose of the said civil suit by taking the trial on day-to-day basis.
4. Accordingly, this M.C.C. stands disposed of.
5. A copy of this order be sent to the concerned trial Court by e-mail/fax.
Sd/-
(Sanjay K. Agrawal) Judge Harneet