ANUSHRI BUILDERS Vs. RAMESH

JUDGEMENT

(1.) HEARD.

(2.) BY consent, the Petition is taken up for final hearing.

(3.) CONSIDERING these aspects, the impugned orders are quashed subject to condition that the petitioners would deposit costs of Rs.1,000/- (Rupees one thousand) in the trial Court within a period of one (1) week and would proceed with further cross-examination on 16.5.2008 and shall not seek any adjournment. The prosecution to be decided expeditiously. If any further adjournment is sought by the present petitioners, then the same may not be considered without there being exceptionally special reason and without imposing heavy costs. Hearing of the prosecution to be expeditiously completed. The Writ Petition is disposed of.