Nirmaljit kaur, J. - (1.) Crl. Misc. No. 1502 of 2011
(2.) THIS is an application under Section 482 Code of Criminal Procedure for preponement of the case to an early date of hearing from 03.02.2011. Crl. Misc. Application is allowed and the main case is fixed for hearing today itself. Crl. Misc. No. M -38076 of 2010 This is a petition under Section 482 Code of Criminal Procedure for issuance of directions to Respondents No. 1 to 4 to decide the application/representation dated 28.10.2010 with a period of one month.
(3.) IT is evident from the representation that it is a case, wherein, an agreement to sell is involved and a prayer made in the representation is to take action against the person who has cheated him.;