GORE LAL Vs. GANGA PRASAD

JUDGEMENT

(1.) This writ petition has been pending in this Court for 14 years. Part of the fault lies on our registry and part on counsel who had appeared for the petitioner, now dead.

(2.) This court will take the first aspect.

(3.) The Court has no hesitation in placing on record that the nothings made by the registry on the order sheet are not appropriate nor accurate nor in accordance with Rules of the Court and do not reflect credibility.