JAGDEEP SINGH Vs. LOKINDER SINGH & ORS

JUDGEMENT

(1.) Heard.

(2.) The comments furnished by learned trial Judge consequent upon the order passed on the previous date have been perused and not found satisfactory.

(3.) The pendency in the Court may be on higher side, however, the solution is not to fix long dates ranging 7-8 months that too in the cases which are at the stage of service of the opposite party. At a later stage i.e. recording of the evidence etc. one can adjust the cause list of course as per the Norms and High Court Rules and Orders so that large number of cases are not fixed for the purpose rendering thereby the Court in a state of helplessness in recording the evidence in all the cases. However, the cases at the stage of service, not consumes much time, cannot be adjourned for such a longer date(s).