N D SHARMA Vs. CENTRAL BANK OF INDIA

JUDGEMENT

(1.) The petitioner sent a complaint dated 26.10.2017 against Sh. Mukesh Kumar, learned Additional District Judge, Patiala House Court, New Delhi (ADJ) to the Hon'ble the Acting Chief Justice for not disposing of his Civil Suit No.369/2016 (old No. CS (OS) 58535/2016) (old No.CS (OS) 2464/2011). It was noticed on the administrative side that even after transfer of his case to the new incumbent, the matter has been adjourned twice for final arguments. On the orders of Hon'ble the Acting Chief Justice, the matter is being taken up suo moto under Article 227 of the Constitution of India for issuing time bound directions to the concerned Court to dispose of the matter expeditiously.

(2.) I have heard the petitioner as also the learned counsel for the respondent.

(3.) I have perused the record.