Patna High Court - Orders
Manju Devi vs Yogendra Singh And Ors on 25 August, 2022
Author: Anil Kumar Sinha
Bench: Anil Kumar Sinha
IN THE HIGH COURT OF JUDICATURE AT PATNA
CIVIL MISCELLANEOUS JURISDICTION No.1095 of 2018
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Manju Devi Wife of Sri TirSuldhari Singh Resident of Mohalla- Railway
Quarter No. 543, Loco Colony, P.O. Railway Station, P.S. Delha, District-
Gaya.
... ... Petitioner/s
Versus
1. Yogendra Singh
2. Chhatish Kumar
3. Harendra Singh All three are Sons of late Poly Singh @ Parmeshwar Singh
4. Sheo Prasad Son of late Yamuna Singh All are resident of Village-Dubhal,
P.O. Chandchoura, P.S. Magadh Medical, District-Gaya.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Shailesh Kumar Singh
For the Respondent/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE ANIL KUMAR SINHA
ORAL ORDER
3 25-08-2022Mr. Arun Kumar Tiwari, learned counsel for the petitioner, after some arguments, seeks permission to withdraw this application.
Permission is granted.
Instant petition is dismissed as withdrawn. Later on, learned counsel submits that the suit is of the year 2015 and both the parties have filed their respective pleadings and the issues have been framed. Accordingly, the submission is that the learned trial court may be directed to dispose the suit within a reasonable time frame.
Taking into consideration the fact that the suit is about seven years old, accordingly, the learned trial court is requested Patna High Court C.Misc. No.1095 of 2018(3) dt.25-08-2022 2/2 to dispose the suit without giving unnecessary adjournments to the parties expeditiously within a reasonable time frame preferably within a period of 1 and ½ years.
(Anil Kumar Sinha, J) perwez U