FAZALULLAH KHAN Vs. M AKBAR CONTRACTOR

JUDGEMENT

(1.) This Court in terms of the judgment in Asian Resurfacing of Road Agency Private Limited and Anr. vs. Central Bureau of Investigation, 2018 16 SCC 299 while dealing with the issue of speedy trial in criminal cases observed in para 34 as under:

(2.) The scope of the directions were expanded to an extent to all civil and criminal cases, on account of said proceedings being held up while observing as under:

(3.) In the present case, the issue is of specific performance of an agreement which was granted by the first appellate court. The appellant is a tenant in the suit premises in whose favour the decree has been passed. The second appellate court reversed the decree. Leave has been granted by this court and the interim protection was granted on 20th March, 2009.