ISH MEDICOS Vs. BABA THAKKAR

JUDGEMENT

(1.) This Writ Petition has been filed under Article 227 of the Constitution of India to direct the IInd Judicial Magistrate, Dehradun to decide the Complaint Case No.3651 of 2019, "M/s Ish Medicos versus M/s Baba Thakkar Ji Medicos and Another", under Sec. 138 of the Negotiable Instruments Act, 1881 expeditiously, preferably within a statutory period of six months as envisaged under sub-sec. (3) of Sec. 143 of the said Act, 1881.

(2.) Heard Mr. Sanpreet Singh Ajmani, the learned counsel for the petitioner.

(3.) The only prayer of the petitioner-complainant is for speedy disposal of the proceeding of the said complaint case.