BSNI COMMERCIAL PVT LTD Vs. SONA DEBI SHAW

JUDGEMENT

(1.) In the present application under Sec. 483 of the Code, learned advocate for the petitioner prays for a direction upon the learned trial court for expeditious disposal of Complaint Case No.406974 of 2014 pending before the said court. The petitioner is the complainant in the said case which was filed on 19.8.2014. Learned advocate for the petitioner submits that the complainant/petitioner shall not examine any other witness in the said case and the case be disposed of within a reasonable period of time.

(2.) The opposite parties are represented and raises no objection against the proposal of the petitioner.

(3.) Accordingly, the present criminal revision being CRR 1114 of 2019 is disposed of with a direction upon the learned trial court to dispose of the Complaint Case being No.406974 of 2014 pending before it as expeditiously as possible, preferably within 31.12.2019, without granting any unnecessary adjournment to either of the parties.