Chattisgarh High Court
Shyam Bai vs Ranjeet Nayak 6 Mcc/734/2018 Jagannath ... on 1 October, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
W.P.(227) No. 707 of 2018
1. Shyam Bai, aged about 68 years, W/o Late Seetaram, Near Pathak
Bagicha, Jabdapara, Beside Ankit Vidya Mandir, Bilaspur, District Bilaspur
(C.G.) ---- Petitioner
Versus
1. Rajneet Nayak, aged about 55 years, S/o Late Shri Motilal Nayak, R/o
Tingipur, Ward No. 39, Katghora, District Korba (C.G.)
2. Fatkan Bai, aged about 75 years, W/o Late Ghurau, R/o Village Saila, Post
Semra, P.S. Pasan, District Korba (C.G.)
3. Rambai, aged about 65 years, W/o Late Thau, R/o Village Saila, Post
Semra, P.S. Pasan, District Korba (C.G.)
4. State of Chhattisgarh, throught the Collector, Korba, District Korba (C.G.)
---- Respondents
For Petitioner : Mr. Amit Kumar, Advocate. For Respondent No. 4/ State : Mr. Rahul Tamaskar, PL.
[[ Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 01/10/2018
1. Learned counsel appearing for the petitioner / defendant submits that the civil suit filed by the respondent / plaintiff No. 1 is pending consideration since 2015 and despite order of this Court dated 28.11.2017, the trial Court is not proceeding with the matter.
2. I have heard learned counsel for the petitioner.
3. As the matter is pending consideration since 2015, the Civil Judge, Class-I, Katghora, District Katghora is directed to expedite the trial and conclude it within a period of six months from the date of receipt of copy of this order.
24. With the aforesaid observation, the writ petition stands finally disposed of. No order as to cost(s).
SD/-
(Sanjay K. Agrawal) Judge Priyanka