Chattisgarh High Court
Sunita Finlease Limited, Through ... vs Tarvindar Singh 11 Wa/427/2019 Vijay ... on 30 September, 2019
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WP227 No. 739 of 2019
Sunita Finlease Limited, Through Director Rakesh Gupta S/o H.P.
Gupta, Aged about 36 years, R/o Sunita Finlease Limited, Opposite
Rajkumar College, G.E. Road, Raipur, Chhattisgarh.
---Petitioner/Planitiff
Versus
1. Tarvinder Singh, S/o Harcharan Sahni, Aged about 30 years.
2. Harcharan Sahni S/o Rahubar Sahni, Aged about 58 years.
Both are R/o shyam Nagar, Raipur, Tahsil & District Raipur.
Office Address Apolo Petrol Pump, Opposite Agriculture College,
Chokranala, Labhandih, G.E. Road, Raipur, Tahsil and District Raipur.
3. Revenue Inspector (Diverted Land Department) Village Labhandih,
Patwari Halka No. 113/44, Raipur, District Raipur, Chhattisgarh.
---- Respondents/Defendants
For Petitioner : Mr. Anurag Singh, Advocate Hon'ble Shri Justice Sanjay K. Agrawal Order on Board 30/09/2019
1. Heard on admission.
2. Mr. Anurag Singh, learned counsel for the petitioner would submit that the trial Court had appointed Commissioner at the instance of the plaintiff on 08/05/2013 and issued commission for demarcation, yet the demarcation report has not been received till date and the matter in pending since 15/10/2012, as such, it may be directed to be expedited.
3. It is quite pertinent that though the trial Court had appointed Commissioner on 08/08/2013 to conduct demarcation, but till date no demarcation report has been received and the matter is pending with no 2 substantial progress. Be that as it may, learned trial Court is directed to call for the Commissioner's report and conclude the trial of civil suit No. 3-A/2012 (Sunita Finlease Vs. Harcharan Sahni & Ors.) within three months from the date of receipt of a copy of this order.
4. With the aforesaid direction, this writ petition stands disposed of at the admission stage without notice to the other side. The respondents are at liberty to file suitable application for modification, if any.
5. A copy of this order be sent to the concerned trial Court by e-mail/fax for needful and compliance.
Sd/-
(Sanjay K. Agrawal) Judge Harneet