KAY JAIN PROCESSORS Vs. VENUS GARMENTS

JUDGEMENT

(1.) The petitioner seeks issuance of a direction to expedite the proceedings in respect of a complaint under Sec. 138 of Negotiable Instruments Act i.e. COMA/4/2019 pending in the Court of learned Judicial Magistrate 1st Class, Ludhiana.

(2.) Having heard the learned counsel for the petitioner and while bearing in mind that the Courts have been working restrictively during the last two years on account of spread of pandemic COVID-19, the instant petition is disposed off with a direction to the Trial Court concerned to fix short dates in the matter so as to make an endeavour for expeditious disposal of the complaint, subject of course to the condition that the complainant renders utmost cooperation for the same.'

(3.) It is made clear that in case there is no progress in the trial in the next 6 months, it shall be open to the petitioner to approach this Court again.