C482/2144/2022
2022 Latest Caselaw 3837 UK

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                                      C482 No.2144 of 2022
                                      Hon'ble Sharad Kumar Sharma, J.

Mr. Kanti Ram, Advocate for the applicant.

The present applicant, has filed the present C-482 application praying for expediting the proceedings of Complaint Case No.483 of 2014, which is pending consideration before the court of Judicial Magistrate 1st, Dehradun, being a proceedings under Section 138 of Negotiable Instruments Act.

He has contended that the proceedings, which are held under Section 138 of the Negotiable Instruments Act, since are summary in nature and they ought to have been decided expeditiously in the light of the provisions contained under Section 143(2) to be read with Section 143(3) of Negotiable Instruments Act.

Looking to the statutory mandate and the relief sought, the present C-482 application is being disposed of with the request to the Judicial Magistrate 1st, Dehradun, to make all efforts to decide the Complaint Case No.483 of 2014 Sharad Tyagi vs. Jitender Singh Negi, as expeditiously as possible, but not later than six months from the date of production of certified copy of this judgment.

(Sharad Kumar Sharma, J.) 29.11.2022 Arti