Harish Verma vs Mamta Rani

Manoj Jain, J

The sole prayer in the present petition is to request the learned Trial Court to decide the complaint in question, expeditiously.

The petitioner herein, had filed a complaint under Section 138 of Negotiable Instrument Act, 1881.

The complaint was filed in the year 2018.

It is informed that the complaint is at the stage of final arguments since 28.08.2024 and the arguments have yet not been concluded.

It is also submitted that the accused i.e. Ms. Mamta Rani (respondent herein), has filed a Revision Petition raising her grievance against closure of her right to cross-examine the complainant and in such Revision Petition also, she is seeking adjournment. It is submitted that since there is no notice or stay order in such Revision Petition, there is no embargo for the learned Trial Court to hear final arguments and to dispose of the matter.

The next date of hearing before the learned Trial Court is stated to be 21.02.2026.

Keeping in mind the overall facts of the case, the present petition is disposed of with request to the learned Trial Court to dispose of the abovesaid complaint i.e. CC 1852/2018, as expeditiously as possible.

A copy of this order be also sent to the concerned Revisional Court i.e. learned ASJ-09, West, Tis Hazari Courts, Delhi with request to expedite the disposal of CA 639/2025.

Pending application also stands disposed of.