KABITA MEDHI (BARMAN) Vs. KABITA MEDHI (BARUAH), ASSISTANT PERSONAL OFFICER

JUDGEMENT

(1.) By way of present petition, the petitioner seeks directions to the trial court to proceed with the matter within a reasonable period of time.

(2.) In a nut shell, the facts of the case as set out in the petition are that the petitioner has filed a suit against the respondent herein bearing Title Suit No. 19 (T) 2009 which was later on registered as T.S. No. 30(T) 2013. The petitioner has also moved Misc. Application bearing Misc. Case No. 9 (T) 2009 which was re-registered as Misc. Case No. 148 (t) 2013 and the said suit is pending before the Assistant to Deputy Commissioner, Shillong.

(3.) Learned counsel for both the parties submit that pleadings are complete but issues have not been framed.