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Judgment
5 paragraphs · 194 wordsSandeep Sharma, J
Learned Counsel appearing for the parties, on instruction, state that parties to the lis would be satisfied, in case, appropriate directions are issued to Assistant Collector 1st Grade, Amb, to conclude the partition proceedings pending before him, in a time bound manner.
Consequently, in view of aforesaid innocuous prayer made on behalf of learned Counsel appearing for the parties, this Court deems it fit to dispose of the petition with a direction to Assistant Collector 1st Grade, Amb, to conclude the partition proceedings in terms of request sent to him by learned Mediator appointed by this Court vide order dated 6.3.2020, expeditiously, preferably within two months. Ordered accordingly.
Learned Counsel appearing for the parties undertake to cause presence of their respective clients before Assistant Collector 1st Grade, Amb, on 28.9.2020 , enabling him to proceed further with the matter. Needless to say, Assistant Collector 1st Grade, after conducting partition in accordance with law, would also take necessary follow up action, so that controversy inter se parties comes to an end for all times to come.
Petition stands disposed of in the aforesaid terms alongwith pending applications, if any.