S C RASTOGI Vs. RIDHI ENTERPRISES

JUDGEMENT

(1.) THE petitioner has challenged the order of learned Metropolitan magistrate dated 29th April, 2008 fixing the next date as 26th November, 2008 for Complainant's Evidence.

(2.) THE petitioner impugns the order on the ground that the Revision Petition was filed by the respondent, being Criminal Revision No. 1/2007, which was disposed of by Sh. H. S. Sharma, Additional Sessions Judge by order dated 7th february, 2008 holding that since it is an old complaint as it was filed on 19th may, 1994 and as it pertains to dishonour of cheques, the learned trial Court should make earnest endeavour to dispose of the matter as expeditiously as possible and preferably within six months from 14th October, 2008.

(3.) THOUGH, the Revisional Court had observed that the learned trial Court should make earnest endeavour to dispose of the matter as expeditiously as possible, preferably within six months from 14th February, 2008, however, the said order cannot be construed as the direction given to the learned trial court to dispose of the complaint of the petitioner positively within six months.