ASHIM GUJARAL Vs. GIRISH WADHWANI

JUDGEMENT

(1.) At the outset, learned Counsel for the petitioners has submitted that the present bunch of the petitions have arisen out of a common order and indistinguishable facts. It is further submitted that the present petitions have been filed under Sec. 482 of the Cr.P.C. against the order dtd. 27/9/2023 in Case No. 3664/2018 titled as Girish Wadhwani Vs. Ashim Gujaral. Vide impugned order dtd. 27/9/2023, the petitioner's application under Sec. 254(2) of the Cr.P.C. was rejected.

(2.) Learned Counsel for the petitioner has submitted that the present application is filed in the backdrop that the testimony of the notary, and the consideration of the notary register. Hence, the aforementioned is required in the interest of justice and efficacious adjudication. It is submitted that the documents in question are fabricated and false, non-speaking and untenable in law.

(3.) Per contra, learned Counsel for the respondents has submitted that the proceedings before the learned Trial Court have been pending ever since the year 2018. Furthermore, it is prayed that if the instant application is finally disposed, by directing the learned Trial Court, to adjudicate the instant matter in a specified period, the respondents do not have any objection.