Punjab-Haryana High Court
Lt. Col. Satwant Singh Bedi vs Smt. Uma Bakshi on 13 February, 2009
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Civil Revision No. 809 of 2009
Date of Decision: February 13, 2009
Lt. Col. Satwant Singh Bedi.
... Petitioner
Versus
Smt. Uma Bakshi.
... Respondent
CORAM: HON'BLE MR. JUSTICE S.D. ANAND.
Present: Mr. Sanjeev Manrai, Advocate,
for the petitioner.
***
S.D. Anand, J. (Oral)
C.M. No.3757-CII of 2009 Allowed, as prayed for.
C.R. No. 809 of 2009 The only grievance of the petitioner is with regard to the inordinate delay in disposal of the suit under reference. The learned counsel points out that the suit was instituted in the year 2005.
The petition shall stand disposed of in limine with a direction to the learned Trial Court to dispose of C.R. No. 809 of 2009 2 the suit under reference within a period of six months from today.
The acknowledgment (of a copy of this order) issued by the concerned Judicial Officer shall be forwarded to the Registry of this Court. The Learned District Judge shall himself maintain a tab to ensure that the case is disposed of by the aforementioned period.
February 13, 2009 ( S.D. Anand ) vkd Judge