Delhi High Court - Orders
Col Tapash Kumar Chaterjee (Retd) vs Smt Bhramar Chaterjee on 13 May, 2025
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~81
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.REV.P. 432/2021
COL TAPASH KUMAR CHATERJEE (RETD) .....Petitioner
Through: None.
versus
SMT BHRAMAR CHATERJEE .....Respondent
Through: None.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 13.05.2025 CRL.M.A. 25010/2022 (for urgent directions /orders for violation of due process of law)
1. Matter is listed today, on the basis of an office note by the Registry, pursuant to a request letter received from the Court of Ms. Surbhi, JMFC/Mahila Court-02/SW/DWK/Delhi, seeking extension of time to dispose of the petition bearing CC No.4993926/2016 under Section 12 of the Protection of Women from Domestic Violence Act, 20051.
2. This Court vide order dated 29th January, 2025, directed the Trial Court to dispose of the proceedings under the PWDV Act, positively within four months from the date of order.
3. The request letter, containing the grounds for extension of time, received from the Trial Court has been perused. It is stated in said request letter that the Trial Court has come to know about the order dated 29 th 1 "PWDV Act"
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 30/06/2025 at 00:44:33 January, 2025, only on 28th April, 2025, since the case file in the captioned matter was before the Court of Sessions Judge and she received the case file on 28th April, 2025. In view of aforenoted reasons, the time to dispose of the proceedings under the PWDV Act is extended further by four months from the date of receipt of the order.
4. Accordingly, office note stands discharged.
5. Registry is directed to send a copy of this order to the concerned Trial Court, immediately without any default, for compliance.
SANJEEV NARULA, J MAY 13, 2025 nk This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 30/06/2025 at 00:44:33