Madhya Pradesh High Court
Smt. Gurmel Kaur Singh vs Narinder Singh on 21 February, 2017
WP-31-2017
(SMT. GURMEL KAUR SINGH Vs NARINDER SINGH)
21-02-2017
On 18.1.2017 report was sought for from 14th Additional District Judge, Bhopal as to steps taken in furtherance to order dated 8.7.2015 passed in M.A.No.1972/2013 whereby, the trial Court was requested to decide the suit at an early date as far as possible within 8 months from the date of communication of the order (8.7.2015).A response is received from 14th Additional District Judge, Bhopal vide communication dated 2.2.2017 wherein it is stated that on assuming the charge on 11.4.2016 a requisition was sent for extension of time vide communication No.293/2016 dated 11.4.2016 in M.A.No.1972/2013. It appears that said PUD was never placed before the Court for its disposal.
Record of MA.No.1972/2013 was requisitioned. It is found from the record that communication dated 11.4.2016 is still pending consideration.
Taking into consideration the information given by the 14 Additional District Judge, Bhopal that plaintiff witnesses are been examined the time for deciding the suit is extended for the period till 19th May, 2017.
Petition is finally disposed of in above terms.
(SANJAY YADAV) JUDGE das