KAMLESH KIRTI Vs. VIBHA SINGH

JUDGEMENT

(1.) This is an office reference based on the request letter dated 17/06/2019 sent by the 4th Civil Judge, Class- I, Bilsapur for extension of time for final disposal of civil suit No. 296 A/14.

(2.) This Court vide order dated 29/11/2018 had granted time of three months to learned 4th Civil Judge, Class- I, Bilsapur to dispose of the civil suit No. 296 A/14, which has not been complied and further extension of time has been sought by the learned trial Court to comply with the order passed by this Court.

(3.) Considering the request made and the grounds stated in the letter, further time of two months' is granted to learned 4 th Civil Judge, Class- I, Bilsapur to dispose of the said civil suit by taking the trial on day-to-day basis.