Rajasthan High Court - Jodhpur
Sandeep Khatri & Ors vs I. C. F. A. I. & Ors on 6 April, 2009
Author: Gopal Krishan Vyas
Bench: Gopal Krishan Vyas
1
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
O R D E R
S.B. CIVIL MISC APPLICATION NO.38/2009 (Sandeep & Ors. Vs. I.C.F.A.I. & Anr.) Date of order : 06.04.2009 P R E S E N T HON'BLE MR. JUSTICE GOPAL KRISHAN VYAS By post.
This case is listed today upon the application sent by District & Sessions Judge, Bikaner dated 13.3.2009 in which a request has been made for extension of time to decide the case No.122/04, which was to be decided within four months as per the order passed by this Court on 31.10.2008 in SB Civil Writ PetitionNo.7476/2008.
Upon the facts and circumstances of the case, in my opinion, the time granted by this Court for deciding the aforesaid case No.122/2004 has already been expired. More so, more than five months have elapsed whereas the matter was to be decided within a period of four months.
In this view of the matter, the time granted 2 vide order dated 31.10.2008 is hereby further extended for a period of one month and the trial Court is directed to complete the trial and decide the matter by 15.5.2009.
The misc. application is hereby disposed of.
(GOPAL KRISHAN VYAS), J.
arun