Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
Transfer Petition (Civil) No.513/2020
SURJIT KISHORE DAS Petitioner(s)
VERSUS
AJAY KISHORE DAS & ORS. Respondent(s)
O R D E R
Heard learned counsel for the parties.
We do not see any reason to entertain this transfer petition.
However, considering the circumstances on record including the
advance age of the parties, we direct the concerned Trial Court to
expedite the process and conclude the proceedings as early as
possible and preferably within one year from today.
The transfer petition is, accordingly, dismissed.
...............................CJI.
[UDAY UMESH LALIT]
.................................J.
[S. RAVINDRA BHAT]
NEW DELHI;
SEPTEMBER 05, 2022
Signature Not Verified
Digitally signed by
NEETU KHAJURIA
Date: 2022.09.08
09:35:28 IST
Reason: