Madhya Pradesh High Court
In Re. Ext. Of Time Sought By Asj Mandsaur ... vs // on 31 July, 2020
Author: Vandana Kasrekar
Bench: Vandana Kasrekar
The High Court Of Madhya Pradesh RP-620-2020 (IN RE. EXT. OF TIME SOUGHT BY ASJ MANDSAUR IN HON. CO. DT. 04/10/2019 PASSED IN MCRC NO.24952/2019 Vs //) Indore, Dated : 31-07-2020 Heard through Video Conferencing.
Present review petition has been filed by the Registry of this Court on the basis of the letter dated 15/06/2020 issued by the 1st Additional District Judge, Mandsaur stating that while disposing of MCRC no. 24952/2019 vide order dated 04/10/2019., this High Court had granted six months' time to decide the Sessions Trial no. 192/2018. In compliance of the said order, 9 witnesses have been examined and 11 witnesses are to be examined. Due to COVID-19 pandemic and lockdown, the trial could not be proceeded further. Therefore, it is prayed that the time may be extended for deciding the said case.
In light of the aforesaid, present review petition is allowed and further six months' time is granted to decide the said case.
A copy of this order be communicated to the concerned. C c as per rules.
(Ms. Vandana Kasrekar) Judge Digitally signed by AMOL N MAHANAG Date: 2020.07.31 18:27:39 +05'30'