Uttarakhand High Court
Naveen Kumar vs Rajendra Mandola on 1 October, 2016
Author: Rajiv Sharma
Bench: Rajiv Sharma
C-482 No.1318 of 2016 Hon'ble Rajiv Sharma, J.
Mr. Nagesh Aggarwal, Advocate present for the applicant.
A very innocuous prayer has been made by the learned counsel for the applicant for expeditious disposal of Complaint Case No.1117 of 2016 titled as "Naveen Kumar Vs. Rajendra Mandola", which is pending before the court of Additional Chief Judicial Magistrate, Roorkee, Haridwar.
Additional Chief Judicial Magistrate, Roorkee, Haridwar is directed to decide the same within a period of six months from today.
The C-482 No.1318 of 2016 is disposed of accordingly.
(Rajiv Sharma, J.) 01.10.2016 JKJ