ABHISHEK AGGARWAL Vs. MEHANGU RAM

JUDGEMENT

(1.) By means of the instant petition, the petitioner seeks directions for expeditious disposal of the Complaint Case No. 1413 of 2022, Abhishek Aggarwal vs. Mehangu Ram, pending in the court of Judicial Magistrate First, Dehradun, District Dehradun ('the case') claiming direction that the case to be decided expeditiously.

(2.) Heard learned counsel for the parties and perused the record.

(3.) Learned counsel for the petitioner would submit that according to Sec. 143 of the Negotiable Instruments Act, 1881 ('the Act'), the case ought to have been decided within sixty days from the date of filing of a complaint, but it is not done in this case.