DAYASHANKAR PATEL Vs. UMABAI

JUDGEMENT

(1.) This petition has been filed under Sec. 528 of B.N.S.S., 2023 being aggrieved by the non-compliance of the order dtd. 8/10/2024, whereby the respondent No.5 was directed to submit a status report in the complaint(s) filed under Sec. 175 of the Bharatiya Nagarik Suraksha Sanhita, 2023.

(2.) Heard.

(3.) Perusal of record reflects that sufficient time has been given to respondent No.5 to submit status report in the complaints made by the petitioner. But, after lapse of more than a year, respondent No.5 did not comply with the order passed by learned JMFC.