KU. NIRMALA NANDA Vs. SANTOSH NANDA

JUDGEMENT

(1.) The Petitioner has challenged the order dtd. 26/9/2022 passed in Civil Suit No.281/2010 (Rajkumar Nanda vs. Nirmala Nanda and Ors) passed by the Additional District Judge (FTC), District Dhamtari in which, the application for amendment under Order 6 Rule 17 CPC has been allowed.

(2.) Shri Agrawal, learned Senior Advocate for the Petitioners/Defendants submits that in para-29 of the judgment dtd. 5/7/2019 passed in F.A No.308/2015, the trial Court was directed to decide the lis within a period of 6 months, which is as under:-

(3.) On the other hand, Shri Patel, learned Counsel for the Respondents/Plaintiffs strongly opposes the Petition and submits that after passing of the appellate Court's order, due to Covid situation, further extension of time was granted vide different orders details of which are as under:- <FRM>JUDGEMENT_39_LAWS(CHH)11_2022_1.html</FRM>