RAM SARUP Vs. PREM LATA

JUDGEMENT

(1.) RAM Sarup, defendant in the suit filed by respondent Prem Lata, has filed this petition under Article 227 of the Constitution of India for directing the trial court to conclude the proceedings in the civil suit within a time bound period. I have heard counsel for the petitioner. In the petition, it has been alleged that the aforesaid suit was filed in the year 1988. The plaintiff has already concluded her evidence. The defendant has also examined two witnesses and one witness remains to be examined. It is further stated that witnesses of the defendant has not been cross-examined by the plaintiff, in spite of several opportunities granted. It is case of the petitioner-defendant that the respondent-plaintiff is deliberately delaying the matter.

(2.) AFTER hearing counsel for the petitioner and going through the contents of the petition, this petition is disposed of with a direction to the trial court to conclude the proceedings in the aforesaid civil suit expeditiously and preferably within a period of six months.