Anurag Anand Khemka vs Tony Nemnath Jatia And Anr
2023 Latest Caselaw 12940 Bom

Bombay High Court

Anurag Anand Khemka vs Tony Nemnath Jatia And Anr on 18 December, 2023

Author: Sarang V. Kotwal

Bench: Sarang V. Kotwal

2023:BHC-AS:38117



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                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    CRIMINAL APPELLATE JURISDICTION

                              CRIMINAL WRIT PETITION (ST) NO.6581 OF 2023

                    Anurag Anand Khemka                               .... Petitioner

                               versus

                    Tony Nemnath Jatia & Anr.                         .... Respondents
                                                     .......

                    •     Mr. Ghanshyam Upadhyay a/w Vijay Jha i/b. Law Juris,
                          Advocate for Petitioner.
                    •     Mr. Jugal Kanani, Advocate for Respondent No.1.
                    •     Ms. Sangita D. Shinde, APP for the State/Respondent.

                                               CORAM     : SARANG V. KOTWAL, J.

                                               DATE      : 18th DECEMBER, 2023

                    P.C. :

1. In this case, this Court, vide order dated 27/07/2023,

had requested the trial Judge to complete and conclude the trial

within a period of four months from that date. The trial till

today is not concluded. However, the learned Trial Judge has

sent a request letter dated 26/11/2023 giving reasons as to why

it could not be concluded. The letter mentions that the

arguments of the complainant are already over.

             Nesarikar





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2. Both the learned counsel for contesting parties present

before the Court today submit that, even the arguments on

behalf of the accused are now over and the matter is kept for

judgment.

3. In this view of the matter, the request of the trial Judge

can be accepted. The learned Judge has asked for six months

extension, but since the arguments of both the sides are over,

two months time from today, can be granted. It can be a

reasonable time to pass the judgment and order. Hence time to

conclude the trial is extended by a period of two months from

today.

(SARANG V. KOTWAL, J.)