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Judgment
CM APPL. 50857/2025 (exemption)
Exemption allowed, subject to all just exceptions.
CM(M) 1547/2025
Petitioner is defending a suit for partition and the limited request in the present petition is to direct the learned Trial Court to decide the aforesaid suit expeditiously.
The suit was instituted in the year 2016 and when the suit was taken up by the learned Trial Court on 15.12.2016, a direction was passed directing the defendants therein to maintain status quo with respect to suit property.
It is submitted that case is still at the stage of appearance and the issues have yet not been framed in the matter.
Next date before the learned Trial Court is stated to be 16.10.2025 for completion of service with respect to defendant no. 12.
While exercising supervisory powers under Article 227 of the Constitution of India, the Constitutional Courts, generally, do not give any direction for disposal of suit in time-bound manner, unless, of course, there is some exigency or instance of any acute hardship, noticing the fact that the suit was instituted in the year 2016 and the appearance is yet not complete, the present petition is disposed with request to learned Trial Court to give utmost priority to the suit in question and to make best endeavour to decide the same in expeditious manner.
Petition stands disposed of in aforesaid terms.
A copy of this order be transmitted by the Registry to learned Trial Court for information and compliance.