- (1.) These 21 Misc. Petitions have been preferred, against the orders dated 22.11.05 and 6.12.2005 passed by the Addl. Chief Judicial Magistrate Railway Ajmer in different criminal cases. Since all these petitions arise from the order dated 22.11.2005 and 6.12.2005 passed by the Addl. Chief Judicial Magistrate Railways Ajmer, they are being disposed by this common order.
(2.) These matters came up on the applications for impleadment of party respondents and for extending six weeks further time to remove the defects. This Court granted two weeks' time vide order dt. 3.8.11 which reads as under: two weeks' time is granted to remove the defects, failing which the criminal misc. petition shall stand dismissed without reference to the Court.
(3.) But the defects were not removed as per the direction of the Court. This Court further granted four weeks' time to remove the defects vide order dated 12.8.2011 which reads as under :- Learned counsel for the petitioner submits that he has received instructions from Union of India, Railway Department now. As such, he also submitted that number of defects pointed out by the office is fairly large. Therefore, he will require substantial time for removing the defects. As such, he prays that two weeks' time, granted by this Court on 3.8.2011 may be extended so that necessary steps may be taken for removing all the defects Looking to the peculiar circumstances of the case, time granted by this Court on 3.8.2011 is extended and now the petitioner is given four weeks' time to remove the defects, failing which the misc. petition shall stand automatically dismissed without any reference to the Court.;