Punjab-Haryana High Court
Jaskirat Singh vs Preet Land Promotors And Developers Pvt ... on 2 September, 2024
Neutral Citation No:=2024:PHHC:114187
115
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-36015-2024
Date of Decision:- 02.09.2024
JASKIRAT SINGH ....Petitioner
Vs.
PREET LAND PROMOTORS AND DEVELOPERS PVT LTD AND
OTHERS ...Respondents
CORAM:- HON'BLE MRS. JUSTICE AMARJOT BHATTI
Present:- Mr. Lakshay Bector, Advocate for the petitioner.
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AMARJOT BHATTI, J.
1. Petitioner has filed instant petition under Section 528 of BNSS for directing learned SDJM, Khanna to decide complaint No.NACT/125/2020 titled as "Jaskirat Singh Vs. Preet Land Promoters and Developers Private Limited and others" expeditiously in a time bound manner or to pass any direction which the Court may deem fit in the facts and circumstances of the present case.
2. Considering the prayer, status report was called from the trial Court. As per status report, it is informed that complainant Jaskirat Singh has concluded the evidence on 12.08.2024 and statement of accused under Section 313 Cr.P.C. has already been recorded. Now case is pending for defence evidence on 06.09.2024.
3. I have considered the status report. Complaint filed in this case under Negotiable Insutruments Act, 1881 falls in the category of old case.
1 of 2 ::: Downloaded on - 06-09-2024 00:37:32 ::: Neutral Citation No:=2024:PHHC:114187 CRM-M-36015-2024 -2- Now it is fixed for defence evidence. Learned trial Court is directed to dispose of complaint expeditiously after giving adequate opportunity to the accused to lead defence evidence by giving reasonable short adjournments.
4. With the aforesaid directions, petition is disposed of.
5. Pending miscellaneous application(s), if any, stand disposed of accordingly as well.
(AMARJOT BHATTI) JUDGE 02.09.2024 snd Whether speaking/reasoned: Yes/No. Whether reportable: Yes/No 2 of 2 ::: Downloaded on - 06-09-2024 00:37:33 :::