Asgar Ali Vs Samantulla @ Senulla Khan And Ors

Chhattisgarh High Court 11 Sep 2018 Writ Petition (227) No. 778 Of 2018 (2018) 09 CHH CK 0189
Bench: Single Bench
Result Published

Judgement Snapshot

Case Number

Writ Petition (227) No. 778 Of 2018

Hon'ble Bench

Sanjay K. Agrawal, J

Advocates

Avinash Chand Sahu

Final Decision

Disposed Of

Judgement Text

Translate:

Sanjay K. Agrawal, J

1. Learned counsel for the petitioner submits that the civil suit filed by the petitioner / plaintiff is pending consideration before the trial Court since

07.11.2012 and there is not substantial progress in the trial. Therefore, the trial Court be directed to expedite the trial of the suit.

2. I have heard learned counsel for the petitioner.

3. The prayer is fair and reasonable.

4. Be that as it may, the trial Court is directed to hear and conclude the trial of the suit filed by the petitioner / plaintiff expeditiously, preferably within

a period of four months from the date of receipt of copy of this order.

5. With the aforesaid observation, the writ petition stands disposed of. No order as to cost(s).

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