ALKA KUMAR Vs. DHOOT FABRICS

JUDGEMENT

(1.) As per the Order passed by this Court in these cases dtd. 16/2/2021, the learned Judicial Magistrate, Fast Track Court No.II, Erode is directed to complete the proceedings within a period of three months from the date of receipt of a copy of these orders.

(2.) In continuation of the same, the learned Judicial Magistrate, Fast Track Court No.II, Erode had sought further time of four months to dispose of the case.

(3.) The explanation offered for the delay in disposal of the case is accepted by this Court and based on the explanation offered by the learned Judicial Magistrate, Fast Track Court No.II, Erode, the time is extended for a further period of four months for disposal of the case and to report compliance.