Allahabad High Court
Satyendra Kumar Singh vs Learned Special Judge And Another on 7 January, 2020
Author: Rajiv Gupta
Bench: Rajiv Gupta
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 75 Case :- MATTERS UNDER ARTICLE 227 No. - 54 of 2020 Petitioner :- Satyendra Kumar Singh Respondent :- Learned Special Judge And Another Counsel for Petitioner :- Alok Kumar Srivastava Hon'ble Rajiv Gupta,J.
Heard learned counsel for the petitioner and the learned AGA.
The present writ petition under Article 227 of the Constitution of India has been filed with a prayer to direct the learned Special Judge, N.I. Act. Allahabad to decide Complaint Case No. 2132 of 2015 (Satyendra Kumar Singh Vs. Harsh Wardhan Singh), under Section 138 of N.I. Act, P.S. George Town, District- Allahabad expeditiously within stipulated period.
Learned counsel for the petitioner has submitted that the present proceeding has been pending since 9.11.2015 and has been lingering-on, on one pretext or the other.
In view of the provision of Section 143 (3) of the Negotiable Instruments Act, the Special Judge, N.I. Act, Allahabad is expected to make all endeavours to decide the aforesaid case expeditiously, preferably within a period of four months from the date of filing of certified copy of this order after giving opportunity of hearing to both the parties without giving any unnecessary adjournments to either parties and there is no other legal impediment in deciding the aforesaid case.
With the aforesaid observations, the writ petition is finally disposed of.
Order Date :- 7.1.2020 KU