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Judgment
12 paragraphs · 200 wordsSanjay K. Agrawal, J
Heard on admission.
Mr. Anurag Singh, learned counsel for the petitioner would submit that the trial Court had appointed Commissioner at the instance of the plaintiff on
08/05/2013 and issued commission for demarcation, yet the demarcation report has not been received till date and the matter in pending since
15/10/2012, as such, it may be directed to be expedited.
It is quite pertinent that though the trial Court had appointed Commissioner on 08/08/2013 to conduct demarcation, but till date no demarcation
report has been received and the matter is pending with no substantial progress. Be that as it may, learned trial Court is directed to call for the
Commissioner's report and conclude the trial of civil suit No. 3-A/2012 (Sunita Finlease Vs. Harcharan Sahni & Ors.) within three months from the
date of receipt of a copy of this order.
With the aforesaid direction, this writ petition stands disposed of at the admission stage without notice to the other side. The respondents are at
liberty to file suitable application for modification, if any.
A copy of this order be sent to the concerned trial Court by e-mail/fax for needful and compliance.