ANITA SINHA Vs. VIJAYA SINGH

JUDGEMENT

(1.) Heard learned counsel for the petitioner on the point of admission and I intend to dispose of the present petition at the stage of admission itself.

(2.) The petitioner has filed the instant petition seeking direction to the learned Sub Judge, VI, Patna City to dispose of Title Suit No. 159 of 2012 expeditiously.

(3.) Learned counsel for the petitioner submits that the petitioner has come before this Court with simple prayer for expeditious disposal of the title suit pending before the learned Sub Judge, VI, Patna City. The learned counsel further submits that the learned trial court has not followed the mandate of Sec. 20 C of the Specific Relief Act which provides for disposal of suit for specific performance within a statutory period of one year which is extendable by further six months, but the suit of the plaintiff for specific performance is pending since 2012 and it is still at the stage of the evidence of the defendants. Thus, the learned counsel submits that the learned trial court be directed to hear the matter without giving unnecessary adjournments and dispose of the suit as early as possible.