BASANT INDIA LTD Vs. VIBGYOR INFOTECH

JUDGEMENT

(1.) CRL. M. No. 1078/2006 in Crl. M. C. No. 663/2006 allowed subject to all just exceptions. Crl. M. C. No. 663/2006

(2.) NO notice need be sent to opposite party. Learned counsel submits that complaint under Section 138 of Negotiable Instruments Act was filed on 6. 10. 2005 and it was adjourned to 09. 12. 2005 when summoning order was passed and the matter has now been posted to 1. 2. 2007, whereas under section 143 of Negotiable Instruments Act, the matter should be disposed of as expeditiously as possible preferably within six months. In view of this, the petitioner should move application before the concerned Magistrate for preponing the date and the date be preponed. Efforts be made to dispose of the matter within six months from the date of receipt of this order. Petition stands disposed of. Copy of the order be sent to the concerned learned Metropolitan Magistrate.