GAURAV SINGHAL Vs. MUGDHA COSMETICS

JUDGEMENT

(1.) THE present petition has been filed seeking quashing of order dated 16th July, 2008 vide which Petitioner"s application for preponement of hearing has been disallowed.

(2.) LEARNED Magistrate in the impugned order has observed as under:-

(3.) TODAY the pendency of Section 138 NIA cases in the Trial Court is stated to be more than 5. 5 lacs. The Trial Court is not only over-burdened but its infrastructure is also limited as reflected in the Magistrate"s order.