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Judgment
Hemant M. Prachchhak, J
Vide order dated 02.09.2022 passed by this Court, the Trial Court was directed to expedite hearing of the suit and decide the same as expeditiously as possible but, not later than three months from the date of receipt of copy of the said order.
Vide communication dated 06.03.2023, the Trial Court sought extension of time limit for the reasons stated in the said communication.
I have perused the contents of the said communication dated 06.03.2023. Considering the reasons and explanation furnished by the Trial Court, time to dispose of Special Civil Suit No.502 of 2013 pending before the learned 17th Additional Senior Civil Judge and Additional Chief Judicial Magistrate, Surat is hereby further extended for a period of four months from today. It is hoped that the learned Trial Judge would adhere to the time limit so fixed and will put his/her serious efforts to dispose of the suit within a period of four months. It is made clear that in any case no time will be extended further.
The Office Note stands disposed of. Registry is directed to intimate the concerned Trial Court immediately.