- (1.) THOUGH the case was placed under the heading "Incomplete After Notice Matters", but both the parties stated that the matter be taken up and finally disposed of. Permission to file special leave petition is granted. Leave granted.
(2.) BY the impugned order passed on 19/5/2008 the High Court issued rule against Shri Amarjeet Verma, Civil Judge (Senior Division), Lucknow, to show cause as to why contempt proceeding be not initiated against him for violation of the order dtd. 21/2/2008 passed in First Appeal No. 77 of 2007. A perusal of the record shows that the first appeal preferred by the respondent against the judgment and decree dtd. 17/7/2007 passed by the Civil Judge (Senior Division), Lucknow was allowed by the High Court and the case was remanded to the trial court with the direction to expedite the hearing of the case and to conclude the same preferably within three months from the date of filing of the certified copy.
(3.) IT is not in dispute that the certified copy of the judgment of the High Court was produced before the trial court on 23/2/2008 and on 14/3/2008, notice was ordered to be issued to the defendant for 18/3/2008. On the next date, the case was adjourned to 29/3/2008 because of the lawyers' boycott of the courts. The case was then adjourned for 2/4/2008 on which date no one appeared for the parties.;