- (1.) Pursuant to our direction dated 02.09.2019 the District & Sessions Judge (West) has submitted his report. We have carefully gone through the report and we find that the District & Sessions Judge has indeed moved with great efficiency and alacrity in proceeding with the cases. He has, however, prayed for some more time in each of the cases. We accept the request of the District & Sessions Judge and grant extension as requested by him. We also make it clear that if the District & Sessions Judge finds it realistically impossible to complete the trial during the extended period also he is at liberty to move this Court for further extension of time. We also found in the report of the District & Sessions Judge that he has requested the High Court of Delhi for permission to hold Court at AIIMS for the purpose of recording the statement of the witnesses. We request the High Court of Delhi to take appropriate decision in the matter at the earliest.
(2.) The CBI seeks two more weeks' time to complete the investigation in R.C. No.12 of 2019. We have gone through the report of the CBI, we accept the submission and extend the time by two weeks.
(3.) Learned counsel for the CBI states that in R.C. No.11 of 2018 the chargesheet under Section 173 Cr.P.C. will be filed within two weeks from today.;