Madhya Pradesh High Court
Smt. Poonam Mansharamani vs Ajit Mansharamani on 17 April, 2018
THE HIGH COURT OF MADHYA PRADESH
WP-297-2017
(SMT. POONAM MANSHARAMANI Vs AJIT MANSHARAMANI)
Indore, Dated : 17-04-2018
Shri R.S.Chhabra, Advocate for the petitioner.
Shri Vishal Bahati, Advocate for the respondent.
This petition by the plaintiff under Article 227 of the Constitution of India is directed against the order dated 20/12/2016 sh passed in civil suit No.6A/2014 by the trial Court. The application filed under Order 11 rule 21 CPC seeking striking off the defence of e ad the defendant has been dismissed.
Having perused the order impugned, in the opinion of this Court, Pr no jurisdictional error of the nature is found to have been committed a by the trial Court warranting interference under Article 227 of the hy Constitution of India.
ad At this stage, learned counsel for the petitioner submits that the trial Court may be ordered to expedite hearing of the suit. The prayer M is not opposed.
of Accordingly, the petitioner is set at liberty to file an appropriate application before the trial Court seeking early disposal of the suit rt with an assurance of extending the full cooperation. This Court hopes ou and trusts that the trial Court shall endeavour to decide the suit C expeditiously, in accordance with law.
Writ petition sans merit and is hereby dismissed with the h ig aforesaid liberty.
H (ROHIT ARYA) JUDGE b/-
Digitally signed by M V R BALAJI SARMA Date: 2018.04.17 17:13:58 +05'30'